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State of Uttar Pradesh - Section

Section 13 in The U.P. Co-operative Societies Employees Service Regulations, 1975

13.

Every person before entering the service of a co-operative society shall declare his date of birth which shall not differ from that entered in his High School Certificate and in its absence, any other document considered equally valid for purposes of age. In case of literate staff, the date of birth shall be entered in the service record of the employee, in his own handwriting. In case of alliterate staff, the declared date of birth shall be recorded by the Secretary of the co-operative society concerned and witnessed by another officer or employee of the same co-operative society. The Secretary shall issue a true copy of the declaration to the concerned employee under acknowledgment.