Section 23(a) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(a)in case of reduction of the rank of the post or its conversion from a whole-time post into a part-time one, the incumbent thereof shall one month's notice in writing in case he is a temporary employee and by three month's notice in case he is a permanent employee be given the option to held the post on reduce rank or on a part-time basis, on such emoluments as may be determined by the Managing Committee of the concerned Co-operative Society. The aforesaid notice shall also indicate the fact that the services of the employee shall stand dispensed with if he declines to accept the offer made, in accordance with the terms of the said notice;
