Section 32 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
32. Deductions.
- The Bank shall have the authority to make the following deductions from amounts payable to an employee :(a)Fines.(b)Deductions on account of unauthorized absence from duty.(c)For damages to or loss of goods entrusted to the employee where such loss or damage is due to his/her willful negligence. Such deductions shall not exceed the amount of damages or loss and shall not be made till the employee is given a reasonable opportunity of explanation.(d)Shortage or loss of money which the employee is required to account for or any other money payable to Bank by the employee.(e)Recovery of advances or over-payment of bills and other charges.(f)Provident Fund contribution.(g)Amount due in lieu of notices.(h)Other dues under the Punjab Coop. Societies Act, and Rules. Deduction shall be entered in the roll and separate receipts shall be issued.(i)Any other deductions for which he may have authorised the Bank in writing or which the Bank may be legally entitled to make.
