Section 22 in The U.P. Co-operative Societies Employees Service Regulations, 1975
22.
Where an employee has been certified by the Civil Surgeon to be incapacitated or disabled for discharge of duty to any physical injury caused to him arising out of and in the course of his employment, the society shall without prejudice to the payment of any other sums which may be due to him on account of his salary or other earnings or allowances, etc., terminate his services and pay such compensation as may be admissible to such employee under the provisions of the Workmen's Compensation Act, 1923.
