Section 100 in The U.P. Co-operative Societies Employees Service Regulations, 1975
100. [ Enquiry or action when the case is under Police Investigation or before Court. [Substituted by Notification No. 4738/12-C-2-151 (5)-83, dated 13-12-1993.]
- Even where a case against an employee of a co-operative society is-(a)under police investigation; or(b)pending judicial enquiry or trial;the concerned society may institute or proceed with departmental enquiry and take disciplinary action against the erring employee].
