Section 17(2) in U.P. Co-operative Dairy Federation and Milk Unions Centralised Service Rules, 1984
(2)Any employee included in the Service provisionally under sub-rule (1) may by notice in writing in that behalf to the Secretary of the Committee within fifteen days of the commencement of these rules, intimate his option of not becoming a member of such Service and in that case his Service shall be determined with effect from the date of such notice and he shall be entitled for compensation from the Federation or Union, as the case may be, as follows:(a)In the 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 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:Provided that where any such person holds a lien on any post other than the post included in the Service, he shall be entitled to revert to the post on which he holds the lien and if he so reverts, he shall not be entitled to any compensation.
