Section 49 in U.P. Zila Panchayats Service Rules, 1970
49. Termination of service of permanent officers and servants otherwise than under orders of dismissal or removal from service.
- The period of office of a permanent officer or servant of a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] shall not determine until-(a)his resignation has been accepted in writing by the Appointing Authority; or(b)he has given such authority at least three months' notice; or(c)he has paid or assigned to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] a sum equal to three months' pay; or(d)he has been given by the Appointing Authority not less than three month's notice or a sum equal to three month's pay in lieu of notice :Provided that the service of a permanent officer or servant of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] shall not be terminated by notice under clause (d) except where the proposed termination is necessary under some scheme of retrenchment sanctioned by the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] and, in all cases, where the service of the junior-most person or persons are not terminated, the reasons for it shall be recorded in writing by the Appointing Authority and a representation against such termination would lie to the Appellate Authority prescribed in Rule 41 within thirty days of its communication to the servant concerned.
