Section 116 in U.P. Zila Panchayats Service Rules, 1970
116. Deputation of servants to another local authority and the period of such deputation.
(1)A servant of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may be sent by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], on deputation to any local authority subject to his consent and the previous sanction of-(i)the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in the case of deputation from a [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in the district to another [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] within the same district;(ii)the Commissioner of the Division, in the case of deputation from a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to another local authority within the same district or to a local authority in any other district within the same division;(iii)the State Government in the case of deputation from a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] of a division to a local authority in any other division.(2)The period of deputation shall normally be restricted to a maximum of three years. Retention of the service of a particular servant beyond a period of three years shall be allowed only in very exceptional cases.
