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State of Uttar Pradesh - Section

Section 25 in The U.P. Co-operative Societies Employees Service Regulations, 1975

25. Service Record.

- (i) Every co-operative society shall maintain the following service record in respect of its employees: -
(a)personal file of every employees containing copy of his appointment order, certificates required under Regulation No. 14, copies of warnings, leave orders, orders allowing or disallowing efficiency bars, orders of punishment, if any, and other service matters;
(b)[ service book on form as per Appendix 'B' to be maintained at the headquarters of the society: Provided that a society may, with the permission of the Board, maintain service record of its employees on any other form that may be considered to be appropriate for the purpose and in which every step in the employee's official career is recorded and each entry is attested by the secretary of the society or such other authority as may be authorised by the society in that behalf] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
(c)Character Roll (on form as per Appendix at "C").
(ii)Character Roll in respect of Secretary shall be maintained by the Chairman and in respect of other staff by the Secretary.
(iii)Character Roll entries in respect of Secretary shall be recorded by the Chairman, and in respect of other staff by the Secretary or any other officer authorised by the Secretary for the purpose:
Provided that character roll entry of an employee shall be recorded only by his superior.