Section 33(4) in U.P. Zila Panchayats Service Rules, 1970
(4)Where a penalty of dismissal or removal from service imposed upon a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servant is set aside or declared or rendered void in consequence of or by a decision of a Court of law and the Appointing Authority, on a consideration of the circumstances of the case, decides to hold a further inquiry against him on the allegations on which the penalty of dismissal or removal was originally imposed, whether the allegations remain in their original form or are clarified or their particulars better specified or any part thereof of a minor nature omitted-(a)if he was under suspension immediately before the penalty was awarded to him, the order of his suspension shall, subject, to any direction of the Appointing Authority, be deemed to have continued in force on and from the date of the original order of dismissal or removal;(b)if he was not under such suspension, he shall, if so directed by the Appointing Authority, be deemed to have been placed under suspension by an order of the Competent Authority on and from the date of the original order of dismissal or removal.
