Section 59(9) in U.P. Urban Planning and Development Act, 1973
(9)Nothing in Sub-sections (3) and (4) shall apply to an officer or other employee of a [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] or an Improvement Trust, as the case may be, who within one month from the date of the constitution of the Development Authority concerned intimates the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997], or Trust of his option not to become an employee of the Development Authority and on receipt of such intimation by that body his post under that body shall stand abolished and he shall be entitled to receive from that body compensation.(a)if he was employed immediately before the date of the constitution of the Development Authority, in a permanent capacity, equivalent to three month's salary;(b)if the was employed immediately before the date of the constitution to one months salary.Explanation. - In this sub-section, the expression 'salary' includes Dearness Allowance, Special Pay or any other, like periodical allowance or pay.
