Section 39 in The U.P. Co-operative Societies Employees Service Regulations, 1975
39. Fixation of pay on higher post.
- (i) The initial pay of an employee on appointment to higher post either in substantive or officiating capacity shall be fixed at the stage next above the pay arrived at by notionally increasing his pay in respect of the lower post by one increment at the stage at which such pay has accrued:Provided that in no case the employee shall get less than the minimum of the higher post.(ii)Dual appointment. - The appointing authority may in the interest of the society, appoint an employee to hold or to officiate on two posts as a temporary measure. In such case his pay shall be the pay of the higher post to which he would be entitled in accordance with the foregoing sub-clause (i) and in addition one-fifth of the pay of his old post:Provided that this provision shall not apply where:-(a)the employee is not formally appointed by an order in writing to hold two posts;(b)full duties of both the posts are not entrusted;(c)the arrangement of dual appointment in terms of the foregoing provisions exceeds three months.
