Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

9. Recovery of dues.

- Any amount found legally due to the Zila Panchayat and recoverable from an officer can be recovered from his gratuity or pension with the sanction of the State Government on the recommendation of the Karya Samiti formed under Section 66 of the Adhiniyam.