Section 67 in U.P. Zila Panchayats Service Rules, 1970
67. Disposal of the service-book.
(1)If a servant retires on attaining the age of superannuation, his service-book may, if desired, be returned to him after all the formalities with regard to his retirement are completed and the payment on account of his salary, allowances and bonus etc., have been audited. Where a service-book is not returned it shall be retained for a period of five years after retirement, after which it may be destroyed. In case of death of a servant, his service-book may be given to his relatives on application after the final settlement of all dues, if any, of the deceased servant. Should no application be received within five years of such settlement the service-book may be destroyed.(2)The service-book of a servant who retires, resigns or is discharged from the service without fault prior to his reaching the age of superannuation, shall not be returned to him before the expiry of five years from the date of retirement, resignation or discharge, as the case may be. If he applied for it within six months after the expiry of this period, it may be given to him after an entry about his retirement, resignation or discharge, as the case may be, has been made therein. Should no application be made within this time-limit the service-book shall be destroyed.(3)When the service of a servant is terminated by dismissal or removal, his service-book shall be retained for a period of five years after the date of dismissal or removal, as the case may be, after which it shall be destroyed.(4)The service-book of a servant who has been dismissed or removed, and who is afterwards re-employed, shall on requisition be sent to the head of the office in which he is re-employed. A similar course shall be adopted when a servant has been discharged without fault or has resigned and is subsequently re-employed.
