Section 30 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
30. Miscellaneous.
(1)Subject to the provisions of these rules, the Authority shall frame regulation with the prior approval of the Registrar, Co-operative Societies, U.P. for the members of Centralised Service on their service matters which may, inter alia include: -(i)Method of promotion, appointment, probation, confirmation and termination;(ii)Service records, seniority, reversion, retrenchment and resignation;(iii)Pay scales, allowances, increment, joining time, leave, efficiency bar, etc;(iv)Conduct and discipline, penalties, disciplinary proceeding and appeals;(v)Provident fund, gratuity, security and advance.(2)So long as the regulations referred to in sub-rule (1) are not framed, all or any matters referred therein shall be governed by such orders or directions as may be issued by the Authority with the approval of the Registrar.(3)Any matter not covered in these rules, shall be governed by such directions as may be issued by the Authority with the approval of the Registrar.(4)If any doubt or dispute arises in the application of these rules, the reference shall be made to the Registrar whose decision shall be final and binding on all concerned.
