Section 15 in The U.P. Co-operative Societies Employees Service Regulations, 1975
15.
(i)No appointment shall be made except in the manner provided for in the Regulations hereinbefore. Where recruitment through or with the approval of the Board is provided for in Regulation no. 5, no appointment shall be made except of the candidate and in the order mentioned in the list communicated by the Board.(ii)Subject to the provisions of clause (i) appointment shall be made by the committee of management of the society or by such authority as may be specified in the bye-laws:Provided that the letter of appointment shall, in the case of Secretary, be issued by the Chairman, and in all other cases, it shall be issued by the Secretary of the society. The letter of appointment shall contain the name of the post, place of posting, nature of appointment, such as regular or temporary, probationary period and security, if any, salary with scale and conditions referred to in Regulation no. 14 and the date by which he has to join.(iii)[ It shall be the duty of the society to see that letters of appointment to candidates selected on the requisition of the society, are issued within fifteen days of the receipt of the list of elected candidates from the Board, failing which action may be taken against the society or the defaulting officer by the Registrar] [Inserted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
