Section 22 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
22.
An employee of a society provisionally included in the Centrlised Service shall, by notice in writing in that behalf to the Secretary of the District Committee within 30 days of the commencement of these Rules, intimate his option of not becoming a member of such Service and in that case his services shall be deemed to be terminated with effect from the date of such notice and he shall be entitled to the following compensation from the Society concerned-(i)In the case of a permanent employee, a sum equivalent to his salary (including all allowances) for a period of 3 months or for the remaining period of his service, whichever is less,(ii)In the case of temporary employee, a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service, whichever is less:Provided that when any such employee holds a lien on any post other than the posts included in this Service, he shall be entitled to revert to the post on which he holds the lien and, if he so reverts, he shall not be entitled to any compensation.
