Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

5. [ Pay scale and qualifications. [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.]

(1)The Scales of pay for the posts of a Karya Adhikari, Kar Adhikari, and Abhiyanta, a Junior Engineer, a Chikitsa Adhikari, a Chikitsa Adhikari (Incharge Homoeopathic Dispensary), a Vaidya or a Hakim shall be as mentioned against, each in the schedule.
(2)The qualification and age-limits for direct recruitment to the posts in the cadres shall be as given in the Schedule :Provided that the maximum age-limit for fighters of freedom and Scheduled Castes candidates shall be greater by four years and five years, respectively :Provided further that the State Government may in consultation with the Commission, relax the age-limit in favour of any suitable or highly qualified candidate :Provided also that the State Government may, in consultation with the Commission, relax the qualification prescribed for the posts ofAbhiyanta and Chikitsa Adhikari in the case of candidate of otherwise suitable.]