Section 8 in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985
8. Termination of service.
- The services of a person appointed on an ad hoc basis, who is not found suitable or whose case is not covered by sub-rule (1) of Rule 4 or who is in excess of the available sanctioned posts, irrespective of the period of ad hoc service, shall be terminated forthwith and on such termination he shall be entitled to receive one month's pay:Provided that in the case of an employee governed by the Industrial Disputes Act, 1947, or, as the case may be, U.P. Industrial Disputes Act, 1947, orders shall be passed in accordance with the provisions of the said Act as may be applicable.
