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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(1) in U.P. Zila Panchayats Service Rules, 1970

(1)Service rolls in Form No. 14 of the Financial Handbook, Volume II, Parts II to IV to be supplied at the cost of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], shall be maintained for all lower grade servants of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] holding substantive appointments on a permanent establishment and for those officiating in a post or holding a temporary post except those who are appointed in purely temporary or officiating vacancy for a short period only. The roll shall be carefully examined and under "Details of Service" shall be recorded the rank of each person, his promotion, reduction in rank, or other punishment, the period of his absence from duty on leave or without leave, the interruption in his service and every other incident connected with his service which may involve forfeiture of portions of his service. Full particulars in regard to every entry shall be given in the remarks column.