3. [ [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (3rd Amendment) Rules, 1978 (vide Notification No. 781-B/33-156-72-U.P.A.-33-61-Rule-72-AiM (3)-1978, dated 15th February, 1978.]
(1)These rules shall apply to-(a)all the officers appointed substantively to pensionable post created by the [Zila Panchayat] under Section 39 of the Adhiniyam after these rules come into force;(b)all the officers who on the date of coming into force of these rules are holding their substantive appointments on pensionable posts created under Section 39 of the Adhiniyam; and(c)also to all the officers who shall have been officer and servants employed by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in a temporary capacity under Section 46 or 39 of the Adhiniyam from the appointed date till the coming into force of these rules and who shall be holding pensionable posts and who shall be contributing to Provident Fund on the day preceding the day on which these rules come into force, and if they may opt of their own accord for these rules within three months from the date of their publication in the Gazette on the condition that the contribution to their Provident Fund by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] or District Board which will include part of bonus and interest accrued thereon will be withdrawn from their provident fund and credited pension fund opened by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.].(d)Also to all the officers and employees of the border [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], Lalitpur and also the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] to be created in future, who shall be holding pensionable posts, contributing to Provident Fund and have opted for these rules;(e)the option in Clauses (c) and (d) once exercised shall be final.(2)These rules shall not apply to the teaching and inspecting staff of the Education Department of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.].]
