Section 132 in U.P. Zila Panchayats Service Rules, 1970
132. [ [Rules 132 to 137 inserted by Notification No. 2716-B/33-2-66-78-U.P.A.-33-1961-Rule-1970-AM (6)-78, dated 5th August, 1978 (vide U. P. Zila Panchayats Service (Sixth Amendment) Rules 1978) (w.e.f. 5-8-1978). But U.P. Zila Panchayats Service (Sixth Amendment) Rules, 1978 has been quashed by the Judgment of Hon'ble Allahabad High Court in Zakir Ali v. State of U.P. (see C.M.W.P. No. 4035 of 1978, date of decision 8th November, 1979).]
All the employees of the [Zila Panchayat] barring those comprising the Central Transferable Cadre shall be subject to transfer from one [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to another within the Division by the respective Commissioner of the Division.
