Section 78 in The U.P. Co-operative Societies Employees Service Regulations, 1975
78.
(i)An employee shall not borrow money from or in any way place himself under a pecuniary obligation to another employee of: -(a)the same society, or(b)central society to which his employer-society is affiliated or(c)co-operative society which is affiliated to the society in which he is employed.(ii)No employee shall make or permit any member of his family to make any such transaction in the society of which he is an employee or with the society indebted to his employer-society as is likely to embarass or influence him in the discharge of his duties.Explanation. - "Family" under this regulation shall mean wife, husband, sons and dependants (i) daughters, (ii) brothers, (iii) father, (iv) mother, (v) sisters, (vi) grandsons or grand-daughters.
