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State of Uttar Pradesh - Section

Section 12 in The U.P. Co-Operative Processing Units and Cold Storage Centralised Service Rules, 1981

12. Pay and allowances.

(1)The scales of pay of the posts included in the Service under rule 3 shall, unless raised by the Authority with the approval of the Registrar, be as follows:
Posts Scale of pay
  Rs.
1. Manager, Cold Storage. Rs. 400-15-475-EB-20-575-EB-25-750, provided that up to 25 per cent of the total number of such post in the service may, in the discretion of the Authority, be placed in the Senior Scale of Rs. 550-30-700-EB-40-900-EB-50-1,200.
2. Managers of Processing Units and Agro-Service Centers. Rs. 350-15-500-EB-20-600-EB-25-700, provided that up to 25 per cent of the total number of such posts may, in the discretion of the Authority, be placed in the Senior Scale of Rs. 400-15-475-EB-20-575-EB-25-750.
(2)The members of the Service shall be entitled to dearness allowance at the rates admissible to State Government employees and also to such other allowances as may be determined by the Authority from time to time with the prior approval of the Registrar.
(3)The travelling allowances, including transfer/travelling allowance, shall be admissible to the members of the service at the rates applicable to State Government employees.
(4)The Authority shall constitute a "Centralised Service Fund". Contribution to the said Fund shall be made by every Society at the rates so determined that the said Fund shall be able to meet the total expenditure on the centralised service in a co-operative year and shall be levied with the approval of the Registrar. The Government may also contribute to the said Fund at such rate as may be decided by it from time to time.
(5)If the contribution received from the above sources to the Fund falls short of the total expenditure on the Service in a co-operative year, the Registrar may, in order to meet the deficit, direct the Federation and the Societies to make such further contributions towards the Fund as he may deem fit. The decision of the Registrar as to what constitutes a proper charge on the Fund shall be final.
(6)The contribution levied in accordance with sub-rule (4) shall be payable by the societies in two equal instalments on the first day of the months of July and January every year. It will be the first charge on the assets of the Society concerned. In the event of failure to pay such contribution by the prescribed date, it shall be recoverable as arrears of land revenue on the certificate issued by the District Assistant Registrar, Co-operative Societies.
(7)The Fund shall be maintained in any branch of the Uttar Pradesh Co-operative Bank Ltd. and shall be operated under the signature of the Member-Secretary of the Authority.