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State of Haryana - Section

Section 11 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

11. Record of Service and leave.

- 11.1 The record of service of every employee inclusive of accounts of all types of leave except casual leave, annual increment promotion or officiating promotion and punishments if any, will be maintained by the Bank in the service-book as prescribed under CSR applicable to Haryana State Government employees or may be prescribed by the appointing authority for the purpose and all entries shall be confirmed by an officer appointed by the Manager. The employee shall have a right to see his service-book.
11.2
(i)Annual character rolls and confidential reports shall be recorded in the proforma as prescribed by Manager. This record will be confidential and shall remain in the custody of the Manager. All reports shall be written and deposited with the Manager within 3 months of the close of the Co-operative year.
(ii)In case adverse remarks are recorded in respect of any employee, these shall be communicated to the concerned employee within a period of 6 months following the cooperative year to which the report relates.
(iii)An appeal against adverse remarks shall be made within 30 days from the receipt of such communication. The appeal shall be considered by the appointing authority for decision whose decision shall be final and binding.
11.3The record of casual leave of each employee, due and enjoyed, will also be separately maintained in the Office of Bank.
11.4Lien. - The appointing authority may allow an employee who has put in more than 5 years service and is confirmed in the Batik and joins another co-operative institution/scheduled Bank to retain his lien on the post so left. The lien, if retained, shall be for such period till he is confined by the new institution.