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State of Haryana - Section

Section 10 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

10. Training and Examination.

- 10.1 Any member of the Staff may be required to undergo general or special training or refresher course of training in any Institution as may be proscribed by the Registrar or by the Manager of the Bank. An employee deputed for training to any of the Co-operative training Institution, shall execute a bond/agreement undertaking to serve the Bank at least for a period of 3 years from the successful completion of training, failing which he shall be liable to pay expenses of training incurred by the Institution on his training. An employee who fails to complete the training successfully or pass the examination prescribed, shall do the training again or take the examination as per Rules of the Training Institution at his own expenses.
10.2
(i)An employee who passes part I of C.A.I.I.B. Examination shall be allowed one advance increment in the usual pay-scale.
(ii)An employee who passes part II of C.A.I.I.B. Exam shall be allowed one more advance increment in his own pay-scale.
(iii)For additional qualifications, Board shall be competent to allow advance increment as per Government instructions from time to time.