Section 20(4) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(4)(a)If disciplinary proceedings is pending against an employee then he can neither leave his services, nor stop his services. without approval of appointing Authority in writing, and a notice or resignation letter submitted by an employee shall not be effective, till it is accepted by Appointing Authority.(b)For the purpose of this regulation, the disciplinary proceedings shall be treated pending against an employee, if that employee has been placed under suspension under regulation 53(3) or show cause notice has been issued to him, as to why not disciplinary proceedings be instituted against him or a charge sheet issued against him and be treated pending till the Appointing Authority passes final order.Explanation 1. - The word "month" used in this regulation shall be calculated according to English calendar and it commences next day from that day, on which the notice was given by the employee or Appointing Authority, as the case may be.Explanation 2. - Under sub-regulation (1), the notice issued by the employee be treated effective, when he is on duty during the period of notice and he is not entitled to deduct his un-availed earned leave from the period of the notice.
