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State of Uttar Pradesh - Section

Section 62 in The U.P. Co-operative Societies Employees Service Regulations, 1975

62.

Unless otherwise expressly provided in the order of appointment, whole-time of the employee shall be at the disposal of the co-operative society concerned and he shall serve the co-operative society in the business in such capacity and during such hours and at such place as he may from time to time be directed.