Section 105 in The U.P. Co-operative Societies Employees Service Regulations, 1975

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State of Uttar Pradesh - Section

Section 105 in The U.P. Co-operative Societies Employees Service Regulations, 1975

105.

(i)The Board may, during the course of discharge of the functions enjoined upon it by the provisions of the Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975, cause an inspection to be made, of the records of a Co-operative Society or call for such records for its perusal. It shall be encumbent upon the Secretary of the society and the society to make available to the Board of the Officers, authorised by it in this behalf such records of the society as are required by them for inspection or perusal.

(ii)In case of failure on the part of the Secretary of the Society and the Society to furnish the said records, action may be taken by the Registrar against the defaulting officer and the Society.]

Appendix 'A'[Under Regulation No. 5 (vii)]Requisition Form

1.	(a) Complete name and address of the society(b)Its registration number and date of registration
2.	(a) Designation of the post to be filled(b)Number of post required to be filled(c) Nature of postregular or temporary(d) Pay scale of the post.
3.	Whether the vacancy to be filled is within thesanctioned strength ?
4.	In case it is an addition to the sanctionedstrength, whether requirements of Regulation No. 4 have beenobserved, if so, attach copy of resolution and Registrar'sapproval.
5.	State by what method mentioned in RegulationNo.5 (i) recruitment is sought to be made i.e., '.x.' direct,promotion or deputation
6.	When are the selected candidates required tojoin?
7.	Copy of Registrar's order laying down thequalifications for the posts under section 120 be enclosed
8.	What is the percentage of Scheduled Castecandidate already in service on the post of the cadre
9.	Whether the candidates will be posted within oroutside the State.
10.	Any other information relevant for the purpose

Notes. - '.x.'(i) Refer to Regulation No 27.

(ii)Separate Requisition Form should be used for each type of post.

Signature of the Requisitioning Authority,DesignationDate.........Appendix 'B'[Regulation No. 25 (b)]Service Bookor

1. Name of the Employee

2. Name of the Employer Society

Thumb and Finger Impression of the Employee.

1. Name

2. Race

3. District and place of residence

4. Father's name and residence

5. Date of birth by the Christian era

6. Exact height by measurement

7. Personal marks of identification

8. Signature of the employee

9. Signature and designation of the

Head ofthe Office or other attesting officer

Note- The entries in page should be renewed or re-attested atleast every five years and signature in lines 8 and 9, should bedated.

Name of appointment	Whether substantive or officiating and whetherpermanent or temporary	If officiating here state substantive appointment	Pay in substantive appointRs. P.	Additional pay for officiatingRs. P.
1	2	3	4	5

Other emoluments falling under the term pay Rs.P.	Date of appointment	Signature of the employee	Signature of the Incharge Officer of attestationof Columns 1 to 8	Date of termination of appointment
6	7	8	9	10

Reason of termination (such as promotion,transfer, dismissal, etc.)	Signature of the Incharge Officer	Reference to any recorded punishment or censureor reward or prize of the employee
11	12	13

Leave account of Sri----------------------------------------------Date of commencement of service--------------------------Date of confirmation----------------------------------------------

Duty	Leave Earned	Leave at Credit
	On full pay	Without pay	On full pay	Without pay	Full pay
From To	ymd	ymd	ymd	ymd	From to ymd

Leave taken	Balance on return from leave
Without pay	On full pay	Without pay	Remarks
Ymd	From To	Ymd	ymd

Medical Leave Account

Period of duty

Leave earned

Leave at credit

From to

Leave taken

Balance

Remarks

From To y m d

Full Pay/ Half Pay

m d

Appendix 'C'Form of Character Roll[Under Regulation No. 25 (c)]

1.	Name	...	...	...	...	...	...	...	...	...
2.	Father's name	...	...	...	...	...	...	...	...	...
3.	Caste (or religion)	...	...	...	...	...	...	...	...	...
4.	Place of residence	...	...	...	...	...	...	...	...	...
5.	Date of Birth	...	...	...	...	...	...	...	...	...
6.	Officer	...	...	...	...	...	...	...	...	...
7.	Educational qualifications	...	...	...	...	...	...	...	...	...
8.	Name of the Employer society	...	...	...	...	...	...	...	...	...

A. Name of relatives in OK societies' employment and in the committee of management in the following form.

Name	Relationship	Office

B. State of Service

Date	Appointment	Pay	District	Remarks

C. Remarks recorded by Supporter Officers

Notice of commendation or reward	Notice of censure of punishment

Appendix 'D'(Regulation No. 86)

Nature of punishment	Category of employee punished	Authority inflicting punishment	Appellate Authority
First appeal	Second appeal if any
1	2	3	4	5
Censure	(i) Category I(a) Secretary(b) Other(ii)Category II and III	..Chairman..Secretary..(i) Secretary(ii) anyofficer of Category I authorised for the purposes by theSecretary	....Committee ofManagement...Chairman...Chairman...Secretary.
Stoppage of(i) Increment(ii) Efficiency bar	...Employees of any category	(i) Committee of Management(ii) Any officer authorisedby the Committee of Management.	.. Board.Committee of Management.
Fine	Category IV	(i) Secretary(ii) Any officer of Category I or IIauthorised for the purpose by the Secretary.	Chairman Secretary
Recovery of pecuniary loss from pay or security.	Category ICategory II, III and IV	Committee of Management(i) Secretary(ii) Anyofficer of Category I, authorised for the purpose.	Registrar,(Co-operative Societies Uttar Pradesh.ChairmanSecretary.

[Regulations 104 and 105 inserted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.]

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State of Uttar Pradesh - Section

Section 105 in The U.P. Co-operative Societies Employees Service Regulations, 1975

105.