Section 28(2) in U.P. Zila Panchayats Service Rules, 1970
(2)The whole or a part of continuous temporary or officiating service rendered on the same post or on an equivalent or higher post in the District Board, the Antarim Zila Parishad or the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] or in a [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.], may be counted towards the period of probation.
