Section 84 in The U.P. Co-operative Societies Employees Service Regulations, 1975
84. Penalties.
- (i) Without prejudice to the provisions contained in any other regulation, an employee who commits a breach of duty enjoined upon him or has been convicted for criminal offence or an offence under section 103 of the Act or does anything prohibited by these regulations shall be liable to be punished by any one of the following penalties: -(a)censure,(b)with holding of increment,(c)fine on an employee of Category IV (peon, chaukidar, etc.).(d)recovery from pay or security deposit to compensate in whole or in part for any pecuniary loss caused to the co-operative society by the employee's conduct,(e)reduction in rank or grades held substantively by the employee,(f)removal from service, or(g)dismissal from service.(ii)Copy of order of the punishment shall invariably be given to the employee concerned and entry to this effect shall be made in the service record of the employee.(iii)No penalty except censure shall be imposed unless a show cause notice has been given to the employee and he has either failed to reply within the specified time or his reply has been found to be unsatisfactory by the punishing authority.(iv)(a)The charge-sheeted employee shall be awarded punishment by the appropriate authority according to the seriousness of the offence:Provided that no penalty under sub-clause (e), (f) or (g) of clause (i) shall be imposed without recourse to disciplinary proceedings.(b)No employee shall be removed or dismissed by an authority other than by which he was appointed unless the appointing authority has made prior delegation of such authority to such other person or authority in writing.(v)The appointing authority or person authorised by him while passing orders for stoppage of increments shall state the period for which it is stopped and whether it shall have effect of postponing future increments or promotion.
