Section 122 in U.P. Zila Panchayats Service Rules, 1970
122. Principle for fixation of pay on deputation.
- The pay of a servant sent on deputation to a post, the duties of which are similar to those of the post held by him immediately before deputation, should be fixed at a sum which does not exceed by more than twenty five per cent of the amount of his last, substantive pay in the service of the parent body or if he is officiating in a post from which he is unlikely to revert, 25 per cent of the amount of his last pay drawn, but the special pay or personal pay should not be taken into account in regularizing his pay during the service on deputation.
