Section 83 in The U.P. Co-operative Societies Employees Service Regulations, 1975
83.
(i)An employee arrested for debt or on a criminal charge shall be placed under suspension from the date of his arrest:Provided that if he is released on bail or on recognizance, he may with the approval of the Registrar, be permitted to resume and continue on duty until charges are framed against him by the trying court:Provided further that his duties may be varied if continuance on original duty be inexpedient or prejudicial to the interest of the society in the opinion of the Registrar or the appointing authority.(ii)An employee who is convicted of a criminal charge involving moral turpitude by a Criminal Court shall be liable to dismissal.Explanation. - "Conviction" means sentence of punishment, fine or both.
