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State of Uttar Pradesh - Section

Section 123 in U.P. Zila Panchayats Service Rules, 1970

123. Benefit of promotion and increments in parent body to accrue while on deputation.

- A servant whose pay is fixed as under Rule 119 above may on substantive promotion on his departmental list or accrual of periodical increments be granted an equivalent increase plus a sum not exceeding 20 per cent thereon. He may be given, with the consent of the employing authority, a similar benefit on the occasion of each officiating promotion he would have obtained had he remained in the service of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] and from which his reversion would have been unlikely.