Section 55 in U.P. Zila Panchayats Service Rules, 1970
55. Employment by [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] of persons punished by removal or dismissal from the service of Government or of any local authority.
- No person shall be employed in the service of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] who has been punished by removal or dismissal from the service of the Central or State Government or of any local authority or any educational institution recognised and/or aided by the State Government or been made to resign his appointment as an alternative to such punishment by removal or dismissal or who has undergone a sentence of imprisonment for a criminal offence involving moral turpitude :Provided that such a person may be employed by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] with the previous sanction of the State Government.
