Section 21 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
21. Acceptances of Resignation letter.
- Resignation letter of an employee shall not take effect, till the appointing Authority accepts it. The Appointing Authority may not accept the resignation letter if:-(a)the employee is under binding to render service for a specific period which is pending completion, or(b)the employee is liable to any amount of Mill Society or to fulfill any other liability, till that time he pays the said amount, or discharge that liability, or(c)any other reason to be bring in writing.
