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State of Uttar Pradesh - Section

Section 129 in U.P. Zila Panchayats Service Rules, 1970

129. Date of reversion.

- A servant shall be deemed to have reverted from the service on deputation on the date he takes over charge of his post under the parent body, but if he takes leave on the conclusion of the service on deputation before joining his post, the date of his reversion shall be fixed by the parent body after taking into account the joining time which he takes at the end of his leave before actually taking charge of his post under the parent body.