Section 138 in U.P. Zila Panchayats Service Rules, 1970
138. [ [Rules 138 and 139 inserted by Notification No. 582-B/33-2-190-71-U. P. A.-33-1961-Rule-1970-AM (8)-79, dated 13th March, 1980 (vide U. P. Zila Panchayats Service (Eight Amendment) Rules, 1979) (w.e.f. 13-3-1980).]
If any [Zila Panchayat's] employee is transferred to another [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], the services rendered by him in the previous [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] shall be taken into account by the borrowing [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] while calculating the pension of that employee.
