Section 26(2) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(2)If a case does not fall clearly under any of the provisions of the foregoing sub-clauses or the provisions thereto and consequently there is any doubt or dispute about determination of seniority of an employee or a category of employees vis-a-vis another employee or any other category of employees, the matter shall be referred to the Board, whose decision on the issue shall be final.
