Section 30(1) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
(1)Subject to the provisions of these rules, the Authority shall frame regulation with the prior approval of the Registrar, Co-operative Societies, U.P. for the members of Centralised Service on their service matters which may, inter alia include: -(i)Method of promotion, appointment, probation, confirmation and termination;(ii)Service records, seniority, reversion, retrenchment and resignation;(iii)Pay scales, allowances, increment, joining time, leave, efficiency bar, etc;(iv)Conduct and discipline, penalties, disciplinary proceeding and appeals;(v)Provident fund, gratuity, security and advance.
