Section 28 in The U.P. Co-operative Societies Employees Service Regulations, 1975
28. Reversion.
- (i) An employee holding on promotion a higher post shall unless confirmed on that post, be liable to reversion from that post without notice in case: -(a)his work and performance are not considered satisfactory, or(b)the vacancy in the higher post on which he was officiating has cased to exist for any reason.(ii)Orders for reversion shall be passed by the appointing authority:Provided that if the reversion is covered under sub-clause (a) of clause (i), no orders shall be passed without the concurrence of the Board.
