The U.P. Antarim Zila Parishad (Occurrence of Casual Vacancies) Rules, 1960
Published vide Notification No. 2039-B/IX-A-72-B-58, dated January 27, 1960, published in U.P. Gazette, Part I-A, dated February 6, 1960, p.362.
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In pursuance of the provisions of clause (3) of Art, 348 of the Constitution of India, the Governor of Uttar Pradesh is pleased to order the publication of the following English translation of the Uttar Pradesh Antarim Zila Parishad (Aakasmik Riktiyon-ke- hone-se Sambandhrt) Niyam, 1959, framed under section 15 of the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act No. XXII of 1958), read with section 8 thereof.
If a member of an Antarim Zila Parishad loses the position by virtue of which he became a member of the District Planning Committee and hence a member of the Parishad, he shall cease 10 be a member of the Parishad causing a causual vacancy in the membership thereof.
