Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(b) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(b)in case of abolition of the post, the services of the employee shall be dispensed with after giving him one month's or three month's notice depending upon whether the employee holds the post in question in a temporary capacity or substantive capacity].