1. [ Short title and commencement. [Amended by U. P. Zila Panchayat Empolyees' Retirement Benefit (4th Amendment) Rules. 1980 (vide Notification No. 1867-B/33-2-2-74-U.P.A.-33-61-Rule-72-AM (4)-1980. dated 31st July, 1980.]
(1)These Rule may be called the Uttar Pradesh [Zila Panchayat] Employees' Retirement Benefit Rules, 1972.(2)They shall come into force with effect from the date of their publication in the Gazette provided that the benefits of these rules shall also be available to those [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] employees who have retired during the period commencing from January 1, 1971, to the date of publication of these rules in the Gazette if the employees concerned elect to opt for these rules in writing within three months of their being published and satisfy other conditions of eligibility within six months from the date of the said publication.]
