Section 41(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(b)whenever the work of any Government office is transferred to a Zila Panchayat, by order in writing require the Zila Panchayat to employ on such posts and on such terms as may be specified in the order either the entire staff of the office of Government connected with that work or such of the Servants in that office as may be designated or nominated by the State Government and the services of such staff or servants shall thereupon be deemed to have been placed at the disposal of the Zila Panchayat for the time being :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 41(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961