Section 253 in The U.P. Co-operative Societies Rules, 1968
253. [ [Rule 253 Substituted by Notification No. 1884/XLIX-1-94-7(10)-94, vide U.P. Co-operative Societies (Twenty Seventh Amendment) Rules, 1995, dated 5.6.1995.]
The Tribunal shall consist of three persons as follows:(a)a District Judge or a retired District Judge who shall be the Chairman; and(b)a retired or serving officer of State Co-operative Service Group "A"... Member:(c)a retired or serving officer of the administrative services having experience of working of the Co-operative Department or Cane Department or Industries Department or Community Development Department of Uttar Pradesh... Member:Provided that if the Chairman or a member had not already retired from his parent service before his appointment as such he shall-(a)on retirement from his parent service, be entitled to draw his pension, gratuity and post-retirement leave encashment and withdraw the balance from his provident fund as if he has retired:(b)on his retirement from the post of the Chairman or Members in accordance with rule 255 be entitled to additional pension gratuity and post-retirement leave encashment which shall be calculated as follows:First, the amounts shall be recalculated according to the rules applicable on the date of such retirement as if he had never retired from his parent service and his service had stood extended;Second, the amounts already paid to him under clause (a) on retirement from his parent service, shall be deducted and the difference shall be payable to him.]
