Section 99 in The U.P. Co-operative Societies Employees Service Regulations, 1975
99.
(i)Where a civil suit or a criminal case arising out of the circumstances directly connected with the discharge of his duty is filed against an employee of a co-operative society and the employee makes a request for the defence of the case at the cost of the society, the committee of management of the society concerned may consider such request and sanction defence of the case at the cost of the society subject to approval of the Registrar.(ii)While seeking approval of the Registrar under clause (i) the society shall intimate reasons for offering defence at the cost of the society and furnish such other information as the Registrar may require for disposal of the request of the society.Explanation. - Cases of employees having been charged with embezzlment, fraud, corruption or moral turpitude shall not be treated to fall within the scope of this regulation.
