Section 85(2)(h) in The U.P. Co-operative Societies Employees Service Regulations, 1975

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(2)(h) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(h)An employee against whom proceedings have been taken either for his arrest for debt or a criminal charge or who is detained under any law for preventive detention shall be consider as under suspension for the period during which he is so detained in custody or is undergoing imprisonment and not be allowed any pay and allowances other than the subsistence allowance admissible under sub-clauses (a) and (b) for such period until the termination of the proceedings taken against him or until he is released from detention and allowed to rejoin duty as the case may be.

(viii)In case of fine, the total amount of fine shall not exceed half months pay or maximum fine, chargeable under the Payment of Wages Act, 1936, where this Act is applicable to the employee concerned and it shall be deducted from his pay in monthly instalments, each such instalment not exceeding one-fourth of his monthly salary.

(ix)The order of suspension may be revoked by-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 85(2)(h) in The U.P. Co-operative Societies Employees Service Regulations, 1975