Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 33 in The U.P. Co-operative Societies Employees Service Regulations, 1975

33.

Salary shall cease to accrue as soon as the employee ceases to be in the service of the co-operative society. In case of an employee who is dismissed or removed from service or these while in the service of the co-operative society, the salary shall cease from the date of his dismissal, removal or death, as the case may be.Note. - In case of death, salary for the day of death shall be payable (if due), irrespective of the time of death.