Section 1(3) in U.P. Zila Panchayats Service Rules, 1970
(3)[ Except in regard to the matters specified in the Uttar Pradesh [Zila Panchayats] [[Substituted by Notification No. U. O. 186-D/33-U. P. A.-33-1961-Rule-1970-AM (5)-77, dated 12th October, 1977 (vide U. P. Zila Panchayats Service (Fifth Amendment) Rules, 1977 (w.e.f. 12-10-1977)). Before substitution Rule 1 (3) was stood as under :'(3) Except in regard to the matters specified in the Uttar Pradesh Zila Parishads (Central Transferable Cadre) Rules, 1966, the Uttar Pradesh Zila Parishads Junior Basic School Teachers Service Rules. 1967 and the Uttar Pradesh Zila Parishads Senior Basic School Teachers Service Rules, 1967. these Rules shall apply in all matters to all servants of the Zila Parishads.']] (Central Transferable Cadre) Rules, 1966; these rules shall apply in all matters to all servants of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] .]
