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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976

(1)The District Committee shall be the Appointing Authority of the members of the Centralised Service in the district and shall also have the following duties and responsibilities: -
(i)To exercise control and supervision over the members of the Centralised Service in the district;
(ii)To transfer the members from one place to another within the district;
(iii)To ensure recovery of the contribution levied on the Society in the district;
(iv)To classify the societies in the district in various categories according to their annual lending as provided in rule 4;
(v)To arrange absorption of the existing employees of the societies after their screening in accordance with the instructions issued by the Registrar, Co-operative Societies, U.P.;
(vi)To evaluate the work of members of Centralised Service every year in the district;
(vii)To maintain category-wise correct seniority list of the members of the Centralised Service; and
(viii)To perform such other duties and functions as may be entrusted to it by the Authority or Regional Committee.