Section 43(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)Notwithstanding anything in the preceding sub-section -(a)if the State Government has made any order under sub-section (1) of Section 41, that order would prevail; and(b)the State Government may at any time require a Zila Panchayat to take in its own service any such Government servant whose services have been placed at the disposal of the Zila Panchayat under clause (b) of sub-section (1) of Section 41 and who has given his consent in that behalf and upon being so taken in-the service of the Zila Panchayat, such servant shall cease to be Government servant and shall become a servant of the Zila Panchayat.
