U.P. Zila Panchayats (Security Of Employees) Regulations, 1975
Published vide Notification No. 3231-B/33-153-74, dated 7th January, 1975
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In exercise of the powers under sub-section (2) of Section 238 of the Uttar Pradesh [Kshettra Panchayats] and [Zila Panchayats] Adhiniyam, 1961 (U. P. Act No. 33 of 1961), the Governor is pleased to make the following regulations :
- Short title and commencement.- (1) These regulations may be called the Uttar Pradesh [Zila Panchayats](Security of Employees) Regulations, 1975.
(2) They shall come into force from the date of their publication in the Uttar Pradesh Gazette.
- 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],
(iii) "Adhyaksha" means Adhyaksha of the [Zila Panchayat].
- 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 | |
- 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.
- Verification of status of sureties.- Verification of status of the sureties by the Tahsildar only, shall be accepted.
- 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.
