Section 9 in Andhra Pradesh Co-Operative Subordinate Service Rules, 1989
9. Training:
(1)Every person appointed by direct recruitment as Co-operative Sub-Registrar shall during the period of probation undergo such training on such terms and conditions as may be specified by Government from time to time for a period of nine months for the Higher Diploma in Co-operation conducted by the National Co-operative Union of India and obtain the certificate issued by the said institution and undergo practical training for a period of three months as per the programme prescribed by the Registrar of Co-operative Societies.(2)A Junior Inspector who is appointed by direct recruitment shall within the period of probation, undergo and successfully complete the training for a period of six and half months for the Junior Diploma in Co-operation conducted by the Andhra Pradesh State Co-operative Union, Hyderabad and shall obtain the certificate issued by the said institution and shall also undergo five and half months practical training as per the programme prescribed by the Registrar of Co-operative Societies.(3)The period of training shall count for the purposes of probation, increments, pension and leave.(4)Every person appointed to the service by direct recruitment shall before the commencement of training, execute an agreement that he shall serve the department for a period of three years after the completion of training.(5)He will be liable to refund to the Government the pay and allowances or any other remuneration received by him in addition to the amount spent by the Government on his training:(i)if he fails to serve department for a period of 3 years after the completion of his training for any reason ; or(ii)if he discontinues the training or is discharged from training course for misconduct or any other reason ; or(iii)if he secures any other employment elsewhere than under the State Government or Central Government.(6)A person appointed by direct recruitment shall be eligible during the period of training for the initial pay of the post to which he is appointed, with the usual allowances admissible at the place of training.
