Section 17 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
17. Termination of Employment.
- The employment of a permanent workman may be terminated on the following grounds :(a)Retrenchment.(b)Infirmity and Disability.(c)Misconduct.The Retrenchment shall be effected in the manner provided under the provisions of the Industrial Disputes Act, 1947 or the U. P. Industrial Disputes Act, 1947 and the Rules framed thereunder.For terminating the services of a permanent workman on the ground of infirmity and disability, the Management shall give him thirty days notice of its intention to do so. During the notice period, the concerned workman shall have the right to represent his case to the State Labour Commissioner. The aforesaid notice shall then remain in abeyance pending final decision in the matter by the State Labour Commissioner or if he so directs, by the Additional Labour Commissioner, Joint Labour Commissioner or the Deputy Commissioner of the area concerned.No notice shall be necessary for terminating the services of other categories of workmen other than permanent workmen.For terminating the services of a workman on the ground of misconduct, the Management will comply with the provisions of this Standing Order.Where the Employment of a workman is terminated by the Management, the wages earned by him shall be paid before the expiry of the working day following the day on which his employment was terminated, in accordance with the provisions of the Payment of Wages Act, 1936 subject to the concerned workman producing a 'no due slip' from the departments concerned.
