Section 34(2) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(2)If a seasonal employee is asked to report for duty at any time in off season by the Appointing Authority and he does not report for duty without a reasonable explanation, then under such circumstances he, being treated absent from duty, shall lose his lien. Though satisfactory reason was given by the said employee, yet, treating him absent, the retaining allowance is not payable to him.
