Section 152 in Tamil Nadu Co-operative Societies Rules, 1988
152. Common cadre of service.
(1)Every employee deemed under sub-section (3) of section 75 to have been absorbed in the common cadre of service shall, within a period of thirty days from the date of constitution of such common cadre of service, intimate his option for not becoming a member of such common cadre of sendee.(2)Officers of the Government, other than those working in the Co-operative Department who may be appointed in the committee constituted under sub-section (3) of section 75 or the proviso thereto, shall be the holder of a post, the minimum of the time scale of pay of which is not less than one thousand rupees.(3)Every society under which an employee borne on a common cadre of service is employed shall contribute the following towards the salary and other allowances of such employee, namely:-(a)actual salary including allowances admissible to such employee for the period of service under the society including joining time, if any;(b)leave salary at the rate of eleven per cent of the actual monthly salary including allowances of such employee for the period of service under the society including the joining time, if any;(c)provident fund at the rate applicable to such employee;(d)gratuity fund at the rate of fifteen days' salary (including allowances) of such employee for every year of service or part thereof, in excess of six months, under the society including the joining time, if any; and(e)bonus, if admissible, at the rate at which bonus is paid to the employees of the society.
