Section 2(9)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(9)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

(c)"invalid pension" means pension awarded on retirement from the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] service to an officer who by bodily or mental infirmity is permanently incapacitated for the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] service or for the particular branch of it to which he belongs;

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State of Uttar Pradesh - Subsection

Section 2(9)(c) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972