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State of Uttar Pradesh - Act

U.P. Zila Panchayats (Security Of Employees) Regulations, 1975

UTTAR PRADESH
India

U.P. Zila Panchayats (Security Of Employees) Regulations, 1975

Rule U-P-ZILA-PANCHAYATS-SECURITY-OF-EMPLOYEES-REGULATIONS-1975 of 1975

  • Published on 7 January 1975
  • Commenced on 7 January 1975
  • [This is the version of this document from 7 January 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P. Zila Panchayats (Security Of Employees) Regulations, 1975Published vide Notification No. 3231-B/33-153-74, dated 7th January, 1975In exercise of the powers under sub-section (2) of Section 238 of the Uttar Pradesh [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961 (U. P. Act No. 33 of 1961), the Governor is pleased to make the following regulations :

1. Short title and commencement.

(1)These regulations may be called the Uttar Pradesh [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] (Security of Employees) Regulations, 1975.
(2)They shall come into force from the date of their publication in the Uttar Pradesh Gazette.

2. Definitions.

- (i) "Security" means cash, duly executed bond in respect of immovable property, except the property of Hindu Undivided Family which cannot be sold, interest, bearing securities such as Government promissory Notes, Postal Savings Bank Pass-Book, postal cash certificates, Defence Bonds, National Savings Certificates, Fixed Deposit Receipt of any scheduled bank or Fidelity Guarantee of life Insurance Corporation of India.
(ii)"Employee" means a servant of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.],
(iii)"Adhyaksha" means Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].

3. Amount of security.

- The amount of security to be furnished by the employees shall be as prescribed hereunder and shall be made in the name of the Adhyaksha with his prior approval :
      Rs.
(1) Cashier 5000.00
(2) Accountant 2000.00
(3) Store Keeper 5000.00
(4) Compounders of the Hospitals 500.00
(5) Work Agent/Tax Collector 2000.00
(6) Postage Stamps Clerk 100.00
(7) Tax Inspector 5000.00
(8) Sanitary Inspector 1000.00
(9) Overseer/Surveyor/Draftsman entrusted with stores. 2000.00
(10) Pound Moharrir/Pound-Keeper 200.00
(11) Chowkidar of Dak Bungalows 500.00

4. Security to be furnished by the cashier and store-keeper.

- It shall be necessary to take the prescribed security from the servant (concerned employee) before entrusting any work of cash or stores to him. If any employee is unable to furnish proper security, he shall not be entrusted with the work of cash of stores.

5. Verification of status of sureties.

- Verification of status of the sureties by the Tahsildar only, shall be accepted.

6. Duty of an employee in the event of death of any of his sureties.

- The employee shall in form in writing of the death of any of his sureties without delay and shall provide fresh surety within reasonable time and execute a fresh bond.