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State of Uttar Pradesh - Section

Section 130 in U.P. Zila Panchayats Service Rules, 1970

130. Pay, etc. not to be paid from the date of reversion by the local body where a servant was on deputation.

- When an employee reverts from the service on deputation to the parent body his pay and contribution towards his Provident Fund shall cease to be paid by the local body, under which he had been on deputation, with effect from the date of reversion.