Section 55 in The U.P. Co-operative Societies Employees Service Regulations, 1975
55. Study Leave.
- (i) Study leave may be granted to an employee for the study of scientific, technical or similar problems, or in order to undertake special course of instruction subject to the condition that the study or course is to the definite advantage of the society in which he is appointed.(ii)For the purpose of study, extra leave on half-average pay may be granted either in or outside India and shall not extend beyond a period of twelve month(iii)Study leave shall not be granted to an employee of less than 5 years' standing in the service of a co-operative society or who has crossed the age of 60 years.(iv)An employee granted study leave shall himself meet the entire cost of the study/course including passage in the case of foreign travel, railway fare and fees paid for the courses of study.(v)In conjunction with the study leave extraordinary leave may be taken within the limit prescribed under Regulation No. 53.(vi)When considering an application for study leave it shall also be kept in view whether the applicant is in a position to meet the consequent expenses.(vii)An employee applying for study leave shall sign an agreement to the effect that he undertakes to serve the co-operative society for a period of at least three years from his return to duty; and in the event of a breach of this agreement to repay to the society the amount of salary paid to him during study leave.Explanation. - The provisions of study leave contained in the foregoing sub-clauses shall, however, not apply to in-service training organised by Reserve Bank of India, or any National or State Level Co-operative Institution or any State authority to which an employee is deputed by his employer in which case the employee shall be treated as on duty and will be allowed travelling allowance at ordinary rate but no daily allowance.
