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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Uttarakhand - Subsection

Section 127(1)(i) in Uttarakhand Panchayati Raj Act, 2016

(i)the conditions of service, including period of service of all servants of a Zila Panchayat including servants placed at the disposal of any Kshettra Panchayat and the conditions under which such servants, or any of them, shall receive gratuities, annuities or compassionate allowances on retirement or on their becoming disabled through the execution of their duty, and the amount of such gratuities, annuities or compassionate allowances and the conditions under which any gratuities, annuities or compassionate allowances may be paid to the surviving relatives of any such servants whose death has been caused through the execution of their duty;