Section 3(1) in U.P. Zila Panchayats Service Rules, 1970
(1)The designations and scales of pay of posts that may be created by a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] under sub-section (2) of Section 39 and the departments of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] under which such posts shall be grouped shall be laid down in Schedule "A";Provided, that every member of the ministerial staff of [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.], except those under the control of the Vitta Adhikari, shall be deemed to belong to the Samanya Prashasan Vibhag and those under the control of the Vitta Adhikari to the Vitta Vibhag, for purposes of posting, transfer, promotion, leave and disciplinary control irrespective of the department in which he or she may for the time being be serving or had served immediately before proceeding on leave.
