3. [ Creation of Central Transferable Cadres. [Amended' by the U. P. Zila Panchayat (Central Transferable Cadre) (Fifth Amendment) Rules. 1987, vide Notification No. 1147-B/33-2-700 (85)-85 U.P.A.-33-1961, Rule-1966-AM (51-1987, dated 1st May, 1987.]
- The State Government shall create transferable cadres of,-(a)Karya Adhikaris, Abhiyantas, Kar Adhikaris and Junior Engineers of [Zila Panchayats] separately consisting of as many officers as the State Government may from time to time decide; and(b)Chikitsa Adhikaris, Chikitsa Adhikaris (Incharge Homoeopathic Dispensary), Vaidas and Hakims separately consisting of as many officers as the State Government may from time to time decide :Provided that the State Government may, from time to time, increase any of the cadres by creation of additional or temporary posts as may be found necessary or keep all or any of the posts in the cadres in abeyance.]
