Section 29 in The U.P. Co-operative Societies Employees Service Regulations, 1975
29. Retrenchment.
- (i) A Co-operative society may, subject to the approval of the Registrar, retrench its employee if the business of the society has either shrunk or the concerned post or posts are to be reduced to effect economy:Provided that compensation where required under the Industrial Disputes Act, 1947, is paid to the employees.(ii)In making retrenchment the policy shall be to retrench the junior most employee of the grade.
