Section 39(2) in U.P. Zila Panchayats Service Rules, 1970
(2)In all cases where the punishing authority imposes the penalty of-(a)withholding increments in the time-scale at stages where there is no efficiency bar; or(b)recovery from pay of the whole or part of any pecuniary loss caused to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] or the [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.], as the case may be, by negligence or breach of orders, formal proceedings embodying a statement of the offence or fault, the explanation of the person concerned and the reasons for the punishment shall be recorded :Provided that it shall not be necessary to record such proceedings in cases where a servant's increment in the time-scale of his pay, at any stage other than an efficiency bar, is stopped due to his integrity remaining uncertified.
