Section 2 in U.P. Zila Panchayats (Security Of Employees) Regulations, 1975
2. Definitions.
- (i) "Security" means cash, duly executed bond in respect of immovable property, except the property of Hindu Undivided Family which cannot be sold, interest, bearing securities such as Government promissory Notes, Postal Savings Bank Pass-Book, postal cash certificates, Defence Bonds, National Savings Certificates, Fixed Deposit Receipt of any scheduled bank or Fidelity Guarantee of life Insurance Corporation of India.(ii)"Employee" means a servant of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.],(iii)"Adhyaksha" means Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].
