Section 52 in U.P. Zila Panchayats Service Rules, 1970
52. [ [Rule 52 substituted by Notification No. 4475B/33-2-71/72-U. P. A.-33-1961-Rule-1970-AM (11)-1984, dated 28lh July, 1984 (vide U. P. Zila Panchayats Service (Eleventh Amendment) Rules, 1984) (w.e.f. 28-7-1984). Before substitution Rule 52 was stood as under :'52. The provisions of the U. P. Fundamental Rules contained in Financial Handbook, Volume II, Part II to IV and Travelling Allowance Rules given in Financial Handbook, Volume III shall in so far as they are not inconsistent with the provisions of the Act or the rules apply to servants of the Zila Panchayat in respect of such matters as are not covered by these rules.']
The provisions of the U. P. Fundamental Rules contained in Financial Handbook, Volume II, Part II to IV and Travelling Allowance Rules given in Financial Handbook, Volume III shall insofar as they are not inconsistent with the provisions of the Act or the rules apply to servants of the [Zila Panchayats] in respect of such matters as are not covered by these rules :Provided that the employees, or, class of employees of [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] who are given fixed monthly travelling allowance, shall be given the said fixed monthly travelling allowance at such rate, as may be ordered by the Government, from time to time, for the Government servants.]
