Section 53(4) in U.P. Zila Panchayats Service Rules, 1970
(4)Every order of the Appointing Authority requiring a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant to retire forthwith under the first proviso to clause (2) to sub-rule (b) of this rule shall have effect from the afternoon of the date of its issue, provided that if after the date of its issue, the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant concerned, bona fide and in ignorance of that order, performs the duties of his office, his acts shall be deemed to be valid notwithstanding the fact of his having earlier retired.
