Section 33(2) in U.P. Zila Panchayats Service Rules, 1970
(2)A [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant shall be deemed to have been placed or, as the case may be, continued to be placed, under suspension by an order to the Appointing Authority-(a)with effect from the date of his detention, if he is detained in custody, whether the detention is on a criminal charge or otherwise, for a period exceeding forty-eight hours; and(b)with effect from the date of his conviction, if in the event of conviction for an offence, he is sentenced to a term of imprisonment exceeding forty-eight hours and is not. forthwith dismissed or removed consequent on such conviction.Explanation. - The period of forty-eight hours referred to in clause (b) of this sub-rule shall be computed from the commencement of the imprisonment after the conviction and for this purpose, intermittent periods of imprisonment, if any, shall be taken into account.
