Section 30 in The U.P. Co-operative Societies Employees Service Regulations, 1975
30. Resignation.
- (i) An employee of a co-operative society may resign from the service of the co-operative society concerned by giving notice as provided under Regulation No. 19, unless the appointing authority dispenses with the period of notice in special circumstances;(ii)Resignation shall take effect from the date of acceptance;(iii)The employee shall, however, be entitled to the pay for the period specified in the order of acceptance of resignation for making over charge of records, books and property of the society in his custody, but if he makes delay in making over complete charge, he shall not be entitled to the pay for the excess period;(iv)If any records, books or property of the society are found to have been detained by the employee, he shall continue to be liable for the same in spite of the acceptance of his resignation.
