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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(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).