Section 50(3) in U.P. Zila Panchayats Service Rules, 1970
(3)Nothing in this rule shall apply to-(a)servants engaged on contract; or(b)servants not in whole time employment; or(c)servants paid out of contingencies; or(d)servants employed in work charged establishments; or(e)Government servants lent to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] on deputation.
