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State of Haryana - Section

Section 6 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

6. Qualification, rates of Pay and Allowances.

- 6.1 The qualifications of various categories of employees covered by these Rules shall be as specified in Annexure II. The Board of Apex Bank may revise the qualifications with the prior approval of the Registrar, Co-operative Societies, from time to time.
6.2
(i)The rates of dearness allowance and other allowances would be equal to the allowance admissible under the Government Rules from time to time.
(ii)The Administrative Committee shall have the power to allow upto two advance increments in the Pay-Scale for the particular grade at any time to any of the employees on the recommendation of Manager.
6.3The Administrative Committee may, where the exigencies of administration so demand, call upon any employee to furnish cash or tangible or personal or fidelity guarantee security of such amount as may be prescribed by the Board/Registrar from time to time.
6.4Appointment to various posts under different categories shall be in the following ratio: -
Category Percentage for Promotion Direct recruitment
Senior Accountant 75 25
Junior Accountant 75 25
Clerks 30 (25 from Secretaries and 5 fromDaftries/Peons) 70
Note. A seniority list of such peons will be prepared who have passed Matriculation Exam, and have 3 years experience for promotion to clerks against 5% quota.
6.5The following categories of employees of the Central Co-operative Banks shall be required to furnish cash security as noted against them at the time of joining of the service:-
(a) Senior Accountant and Cashier Rs. 2000/-
(b) Junior Accountant, Executive Officers and Clerks Rs. 1000/-
(c) Secretaries Rs. 2000/-
(d) Drivers, Gunman, Daftri, Chowkidars and Peons Rs. 250/-
The Secretaries shall also furnish tangible Security worth Rs. 25,000/-.The Managing Director may allow the security to be furnished in ten installments in deserving cases, provided that an employee has deposited I/3rd of the amount of security in advance, except in the case of an employee belonging to a scheduled caste or backward class or an employee which is an Ex-serviceman in whose case the entire amount of security may be recovered in 10 monthly instalLments. Added w.e.f. 16.10.1985.