Section 56 in U.P. Zila Panchayats Service Rules, 1970
56. House building advance or advances for purchase of conveyance.
- The rules for time being in force in respect of advances to servants of the State Government for construction of houses or purchase of conveyances shall mutatis mutandis apply to the servants of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] with the following modifications :(a)The authority empowered to sanction all such advances except an advance for the purchase of a bicycle, shall be the Karya Samiti of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] which shall consider such proposals on the specific recommendations of the Mukhya Adhikari.(b)The authority empowered to sanction an advance for the purchase of a bicycle shall be the Mukhya Adhikari.(c)The advances shall be made from the Zila Nidhi.
