Section 98 in The U.P. Co-operative Societies Employees Service Regulations, 1975
98. Pay advance.
- No advance of pay or against pay shall be allowed to any employee except under such conditions and to such extent as may be laid down in the bye-laws of the society or special rules of such advance adopted by the society with the approval of the Registrar:Provided that no advance of or against pay shall be allowed to a temporary, part-time, seasonal or casual worker.
