Section 63 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
63. Assuming the charge of work.
- Time is given to the employee to assume charge of work, as follows-(a)When there be no change in the head quarter of the employee, then no time to assume the charge of work shall be given to him.(b)If an employee is transferred from one Mill to the other Mill and district of headquarter is being changed, then the period not more than seven days shall be given to assume the charge of work.(c)In computing admissible time of assuming the charge of work, that day when the employee was relieved from his previous post in the afternoon, shall be excluded, but the public holiday coming just next to relieving day shall be included in the time of assuming the charge of work.(d)An employee who does not assume charge of work of his post within admissible period, then it is treated that he has violated part VI of Regulation.Part-XI Interpretation of Service Regulation
