Section 59 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
59. Penalties Disciplinary action.
(1)Without any adverse effect of the provisions vested in any regulation, an employee if violates discharge of duty assigned to him or who has been held convict for committing crime under section 103 of the Act or committed any offence which has been prohibited under these regulations then he may be punished by the Appointing Authority with any of the following penalties.(a)Censure(b)Withholding of increment with non-cumulative effect(c)Recovery from pay or deposited Security to make good the financial loss occasioned to the Mill/distillery unit for the conduct of the employee.(d)Withholding of increments permanently.(e)Demotion of the employee from Original post or (grade)(f)Removal from the service, or(g)Dismissal from service.(2)Copy of the punishment order shall be given free of charge to the concerned employee and the entry of the same shall be made in the service book of the employee.(3)(a)Show cause Notice shall be given to the employee for punishing the employee under clause (a) (b) and (c) of sub-regulation (1).(b)Punishment shall be given by the Appointing Authority according to seriousness of the offence of charged employee, but no penalty shall be imposed without taking disciplinary action under clauses (d), (e), (f) and (g) of sub-regulation (1).(c)One or more punishments mentioned in sub-regulation (1) may be given to the guilty employee according to the discretion of disciplinary authority.
