Section 48 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
48. Officers and servants of Kshettra Panchayats.
(1)Subject to the provisions of other sub-sections the qualifications, pay-scales, number and conditions of service of officers and servants to be employed with each Kshettra Panchayat to enable it to carry out its functions under the Act, shall be such as the State Government may specify.(2)The services of officers and staff employed for the time being at development blocks in each District of Uttar Pradesh shall be placed at the disposal of Kshettra Panchayats on such terms and conditions as the State Government may specify :Provided that the State Government may at any time direct that the Zila Panchayat shall constitute a district cadre in respect of any class of servants presently employed at development blocks and in that case the Zila Panchayat shall constitute such a district cadre and shall place the services of members of such cadre at the disposal of Kshettra Panchayats as provided in sub-section (3).(3)The Zila Panchayat shall provide each Kshettra Panchayat with all staff in addition to the staff mentioned in sub-section (2) required by the Kshettra Panchayat enable to it carry out its functions under the Act and the services of all such staff shall be deemed to be placed at the disposal of the Kshettra Panchayat on such terms as the State Government may specify.
