Section 60(2) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(2)The appointing Authority without initiating disciplinary action in the following matter, may give sufficient punishment-(a)An employee has been held guilty by the court against criminal charge on the basis of misconduct, may be dismissed from service or removed from service; or(b)Where an employee is absconding and his address or place of his stay is not known to the Mill/distillery unit for more than three months, or(c)Where an employee without any sufficient reason, denies to appear or becomes unsuccessful to appear when he is called in writing to appear specifically before the inquiry officer, or(d)Where it otherwise be not possible to make correspondence with him.
