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State of Uttar Pradesh - Section

Section 118 in U.P. Zila Panchayats Service Rules, 1970

118. Rights of servant while on deputation.

- A servant sent on deputation shall be deemed to remain in the same service of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in which he was included in a substantive or officiating capacity immediately before his being sent on deputation, and may be given such promotions in that service as the authority competent to order promotion may decide. In giving promotion such authority shall take into account:
(a)the nature of the work performed while on deputation; and
(b)the promotion given to juniors in the service in which the question of promotion arises.