Section 35 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

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State of Uttar Pradesh - Section

Section 35 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

35. Retaining Allowance.

(1)Retaining allowance for off season shall be paid under following conditions:-

(a)Contribution of work has been made by the employee within 7 days of the commencement of crushing season.

(b)The employee has worked during the entire previous crushing season.

(c)Due to any reasons, if seasonal employee retires from service before commencement of next crushing, season or he dies, then the retaining allowance is admissible at the prescribed rate till the date of retirement from service or death.

(d)If any seasonal employee tenders his resignation against these regulations, then he/she shall not be entitled for this benefit.

(e)Retaining allowance shall be payable in following manner:-

(i)	Fourth class (unskilled) employee	-20 per cent of the pay.
(ii)	Fourth class (semi skilled) employee	-30 per cent of the pay.
(iii)	Third class (skilled/clerical/supervising)	-50 per cent of the pay.

(2)Retaining allowance is not payable to daily wage earner/temporary employee against seasonal posts.

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State of Uttar Pradesh - Section

Section 35 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

35. Retaining Allowance.