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State of Haryana - Section

Section 34 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

34. Retrenchment or reversion.

- In case of retrenchment or reversion due to abolition or reduction in the number of posts, the employee who was the last person to be employed in that category shall be the first to be retrenched or reverted, unless for sound reasons to be recorded in writing, the Bank may otherwise retrench or revert any other employee, provided in case of employee appointed on ad hoc basis, the first person to be employed in that category shall be the first to be retrenched or reverted.