Section 59(1) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(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.
