Section 59(11) in U.P. Urban Planning and Development Act, 1973
(11)Notwithstanding anything contained in Sub-sections (3) and (5) no appointment made or promotion, increment in salary, pension allowance or any other benefit granted to any person after the commencement of this Act and before the date of constitution of Development Authority which in the opinion of the Development Authority would not ordinarily have been made or granted or would not ordinarily have been admissible under the terms and conditions of service in force prior to the commencement of this Act shall have effect or be payable or claimable from the Development Authority or from any provident, pension or other fund or from any authority administrating the fund unless the State Government has, by general or special confirmed the appointment, promotion or increment or has directed the continued grant of the pension, allowance or other benefit, as the case may be.
