Section 46(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)All officers and servants in the employment of the [Zila Panchayat immediately before the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994] [Substituted by U.P. Act No. 21 of 1995 (w.e.f. 22.04.1994).], notwithstanding anything in Sections 39 and 43 but subject to the provisions of sub-section (2) be officers and servants employed by the Zila Panchayat and until appointed to posts created under Section 39 shall be entitled to the same salaries and allowances and shall be subject to the same conditions of service to which they were entitled or were subject immediately before the said date.
