Section 27 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
27. Allowance.
(1)Dearness Allowance - (1) Dearness allowance shall be paid to the employees under the direction issued by the Managing Director on the basis of the report submitted by the committee consisting of the General Manager (Finance), the Sugarcane Development Advisor, the General Manager (Technical), the General Manager (Sugar Technology) and the General Manager (Alcohol Technology) after considering the rates issued by the government and the financial position of concerned mills and distilleries constituted under the chairmanship of the Finance Controller/ Advisor Finance.(2)House Rent Allowance - House rent allowance is not payable. Housing convenience shall be given on the basis of availability of house in Mill premises and in transparent manner to an employee residing at a distance of more than 7 kilometers from the Mill, according to his category, in view of need of work of the employee, on the basis of recommendations of the Committee of all heads of sections organized under the chairmanship of the Appointing Authority. Its monthly rent shall be recovered at the rate prescribed by the Managing Director.(3)Medical Reimbursement - (a) Medical reimbursement payable to the employees on the basis of medical Rules issued from time to time by Uttar Pradesh Co-operative Sugar Factories Federation Limited.(b)During duty in the Mill, payment of actual medical expenses in relation to accident of an employee, be made by the General Manager through Mill Society.
