Section 2 in The U.P. Co-operative Societies Employees Service Regulations, 1975
2. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context -(i)'Act' means the U.P. Co-operative Societies Act, 1965 (Act XI of 1966), as amended from time to time;(ii)'average pay' means the average monthly salary earned during the ten complete months immediately preceding the month in which occurs the event which necessitates the calculation of average pay;(iii)'appointing authority' means "Committee of Management" or any other authority which is empowered under these regulations or the bye-laws of the society concerned to make appointment;(iv)'Board' means the U.P. Co-operative Institutional Service Board;(v)'Bye-laws' means the registered Bye-laws of the Co-operative Society concerned for the time being in force;(vi)'cadre' means the strength of a service maintained by a society or part of a service sanctioned as a separate unit;(vii)'Chairman' means the Chairman of the Co-operative Society concerned;(viii)'continuous service' means uninterrupted service but includes service which may have been interrupted due to any authorised leave or any other absence from duty condonable under any other law for the time being in force;(ix)[ 'Co-operative Society' means a Co-operative Society placed under the purview of the Board by Government Notification No. 366-C/X3I-C-3-36-71, dated March 4, 1972, as amended from time to time by notifications issued under Section 122 of the Act read with Rule 389 (a) of the Rules] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983, published in U.P. Gazette, Part 1-Ka, dated 30th July, 1983.].(x)'Chief Central Society' of a co-operative society means a central society to which the co-operative society (not being an apex society) is affiliated and indebted and in case the co-operative society is indebted and affiliated to more than one central society then such central society which is in the same line of business and trade as a co-operative society itself;(xi)'employee' means a person in whole-time service of a co-operative society, but does not include a casual worker employed on daily wages or a person in part-time service of a society;(xii)'Managing Committee' means the committee of management of the co-operative society concerned;(xiii)'pay' means the basic monthly pay exclusive of all allowances;(xiv)'Registrar' means the person appointed as Registrar of Co-operative Societies under sub-section (1) of section 3 of the Act and includes a person appointed under sub-section (2) of the said section;(xv)'Retrenchment' means termination by a co-operative society of the services of its employee for any reason whatsoever otherwise than as punishment inflicted by way of disciplinary action, but does not include termination of services due to retirement or resignation;(xvi)'Rules' means me U.P. Co-operative Societies Rules, 1968, as amended from time to time;(xvii)[ 'Secretary' means the Secretary of the Managing Director of the Co-operative Society concerned, as the case may be] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983, published in U.P. Gazette, Part 1-Ka, dated 30th July, 1983.];(xviii)'time-scale' means scale on which pay, subject to any conditions prescribed, increases by periodical increments from a minimum towards a maximum;(xix)'travelling allowance' means an allowance granted to an employee towards the expenses which he incurs in travelling in the interest of the employer co-operative society.(xx)[ 'Medical Attendant' means a medical practitioner, whether of a Government hospital or otherwise, appointed as such by the Managing Committee of the Co-operative Society concerned for attending on its staff] [Inserted by Notification No.432/XII-6-2-85-77, dated 17th May, 1983, published in U.P. Gazette, Part 1-Ka, dated 30th July, 1983.].Note - All words and expression used in these regulations and not defined therein, but defined in the Co-operative Societies Act, 1965, and the rules framed thereunder shall have the meanings assigned to them in that Act/Rules.
