Section 3(2) in U.P. Co-operative Dairy Federation and Milk Unions Centralised Service Rules, 1984
(2)No appointment shall be made to any of the posts falling within the purview of the service by the Federation or Union from the date of enforcement of these rules:Provided that the Government may place on deputation any officer of the Government on any managerial post of the federation or Union:Provided further that the services of the persons already in the employment of another. Co-operative Society, or a corporation or undertaking owned or controlled by the Central or State Government or a body corporate administering a local fund or National Dairy Development Board may also be taken on deputation.
