Section 61 in U.P. Zila Panchayats Service Rules, 1970
61. Disciplinary proceedings against a Government servant lent to a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.].
- When a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] decides that disciplinary proceedings should be started against a Government servant under the employ of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], a copy of the decision together with all relevant material and records of the case shall be forwarded by the Mukhya Adhikari to the authority competent to punish the employee as Government servant and such authority shall thereafter take necessary action in accordance with the provisions contained in the disciplinary rules of the Government service to which he belongs subject to the general or special orders of the State Government issued, from time to time, in this behalf.
