Section 11 in The U.P. Co-Operative Processing Units and Cold Storage Centralised Service Rules, 1981
11. Screening and absorption of Managers.
(1)The employees of the Societies holding the post of Manager at the commencement of these Rules shall be deemed to have been provisionally absorbed in the Service with effect from the date of creation of the Service. The question of final absorption in the Service of such provisional members shall be decided by the Committee in accordance with the instructions issued by the Registrar from time to time under section 122-A of the Act:Provided that the employees who are under suspension or against whom any disciplinary proceedings are pending on the date of commencement of these rules shall notwithstanding anything contained in these rules be governed by the rules of the Society tall their cases are finally disposed of.(2)A provisional member of the Service shall by notice in writing in that behalf to the Secretary of the Committee within 30 days of the commencement of these rules, intimate his option of not becoming a member of such Service and in that case his services shall be determined with effect from the date of such notice and he shall be entitled for compensation from the Society as follows:(a)in case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of three months or for the remaining period of his service, whichever is less;(b)in the case of a temporary employee, a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service, whichever is less.(3)The service of other provisionally absorbed members shall be determined in accordance with the procedure laid down in sub-rule (4).(4)The Committee shall screen such provisionally absorbed employees in accordance with the instructions issued by the Registrar from time to time under section 122-A of the Act. If as a result of such screening a provisionally absorbed employee is not found suitable for final absorption in the Service by the Committee, his services in the Society concerned shall be determined with effect from the date of issue of order in that behalf by the Committee and in that event he shall be entitled to compensation as mentioned in clause (a) or (b) of sub-rule (2), as the case may be.
