Section 33(6) in U.P. Zila Panchayats Service Rules, 1970
(6)Where a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant is suspended or is deemed to have been suspended (whether in connection with any disciplinary proceeding or otherwise), and any other disciplinary proceeding is commenced against him during the continuance of that suspension, the Competent Authority to place him under suspension may, for reasons to be recorded by him in writing, direct that the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant shall continue to be under suspension till the termination of all or any of such proceedings.]
