Section 51 in U.P. Zila Panchayats Service Rules, 1970
51. Leave, leave allowance, officiating pay, fees and honoraria.
(1)All matters relating to leave and leave allowances shall be regulated in the manner applicable to Government servant under the unified leave rules introduced with effect from September 1, 1949 (U. P. Fundamental and Subsidiary Rules) as amended, from time to time.(2)Officiating pay or officiating allowance, fees and honoraria shall be admissible to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] servants on the same terms and conditions as are applicable to Government servants under the U.P. Fundamental and Subsidiary Rules.
