Section 44 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
44. Central Transferable cadre of certain classes of servants.
- Notwithstanding anything in Sections 41, 42 and 43, the State Government may at any time create a central transferable cadre of Karya Adhikaris, Abhiyantas, Vitta Adhikaris and other [officers and employees] [Substituted by U.P. Act No. 33 of 1999.], and where any such cadre has been created, appointment to the posts of Karya Adhikaris, Abhiyantas, Vitta Adhikaris or other [officers and employees] [Substituted by U.P. Act No. 33 of 1999.], aforesaid, as the case may be, shall be made out of the persons of the cadre concerned in such manner and on such terms as may be prescribed by rules, and notwithstanding anything elsewhere in this Act, selection of persons to any such cadre and the transfer and punishment of [officers and employees] [Substituted by U.P. Act No. 33 of l999.], of the cadre shall be regulated by rules.
