Section 73 in The U.P. Co-operative Societies Employees Service Regulations, 1975
73.
(i)An employee shall not absent himself from his duties without permission from the Secretary of the society and in the case of the Secretary, from the Chairman of the Society.(ii)An employee who absents himself from duty without leave or overstays beyond his leave, except under circumstances beyond his control for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowances for the period of such absence or over-stay, and shall further be liable to such disciplinary action as may be imposed on him under the circumstances.
