Section 85(2) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(2)In cases not covered by the proviso to foregoing sub-cause (I) the employee shall be given such proportion of pay and allowance as the competent authority may order.(d)In cases falling under proviso to clause (I) the period of suspension shall be treated as a period spent on duty for all purposes.(e)In cases falling under clause (c) (2) the period of suspension shall not be treated as a period spent on duty, unless the competent authority specifically directs that it shall be so treated.(f)The order of suspension shall not take retrospective effect.(g)Leave shall not be granted to an employee under suspension.(h)An employee against whom proceedings have been taken either for his arrest for debt or a criminal charge or who is detained under any law for preventive detention shall be consider as under suspension for the period during which he is so detained in custody or is undergoing imprisonment and not be allowed any pay and allowances other than the subsistence allowance admissible under sub-clauses (a) and (b) for such period until the termination of the proceedings taken against him or until he is released from detention and allowed to rejoin duty as the case may be.(viii)In case of fine, the total amount of fine shall not exceed half months pay or maximum fine, chargeable under the Payment of Wages Act, 1936, where this Act is applicable to the employee concerned and it shall be deducted from his pay in monthly instalments, each such instalment not exceeding one-fourth of his monthly salary.(ix)The order of suspension may be revoked by-(a)The authority which passed the orders, or(b)The appointing authority, if there are sufficient reasons for revocation and the same shall be recorded in the order of revocation.(x)No employee shall ordinarily remain under suspension for more than 6 months:Provided that this condition shall not apply to such cases where the suspension is made on criminal charge on the direction of the court].(xi)[ Rules regarding disciplinary proceedings after retirement applicable for the employees of the State Government, shall also be applicable for the employees of the Co-operative Society with due modification from time to time. [Inserted by Notification No. 1425/XLIX-2-2018-5(419)-2017, dated 27.8.2018 (w.e.f. 31-12-1975).]Explanation. - For the purpose of this sub-rules, the word "Governor" has been used under the rules of the State Government, the word "Registrar" shall be deemed to be substituted.(xii)if an employee retires from the service while disciplinary proceedings against him is already in operation, the disciplinary proceedings will continue after his retirement.".]
