Section 26 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
26. Determination of an Employee appointed on Deputation or on contract.
(1)In the matter of an employee appointed on deputation in government services or in any other service, the terms and conditions of deputation be determined between Mill Society and employer of his original department.(2)In the matter of an employee appointed on contract, the determination of Pay and Service conditions shall be according to the conditions of the contract between Mill Society and the employee.
