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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(4)(a) in U.P. Zila Panchayats Service Rules, 1970

(a)if he was under suspension immediately before the penalty was awarded to him, the order of his suspension shall, subject, to any direction of the Appointing Authority, be deemed to have continued in force on and from the date of the original order of dismissal or removal;