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State of Uttar Pradesh - Section

Section 34 in The U.P. Co-operative Societies Employees Service Regulations, 1975

34.

The appointing authority or the person authorised for the purpose when ordering reversion of any employee as a penalty from higher to a lower post or grade shall not allow him to draw pay exceeding either the maximum of the pay scale of the lower post or grade or the amount of pay drawn by him on his post before reversion.