Section 5 in The U.P. Co-operative Societies Employees Service Regulations, 1975
5. [ Recruitment. [Substituted by Notification No.4738/12-C-2-151(5)-83, dated 13th December, 1993 Vide U.P. Co-operative Societies Employees Service (Eight Amendment) Regulation, 1993.]
- (i) Recruitment for all appointments in a co-operative society shall be made through the board whether the recruitment is-(a)direct; or(b)by promotion from employees already in the service of the society; or(c)by taking on deputation or otherwise, person already in the service of another society registered or deemed to have been registered under the Act, or a person in employment under a corporation or on undertaking owned or controlled by the Central or the State Government body corporate administer rating a local fund.(ii)Notwithstanding anything in clause (i) no reference to the Board shall be necessary in the following cases:(a)When it is proposed to fall with the concurrence of the Registrar any post by means of deputation of a government servant, or(b)When the Managing Committee or any other authority competent to make the appointment proposes to fall up as a stopgap measure for a period not exceeding six months a post by promotion from amongst the employees in this just below cadre on the principle of seniority, subject to the rejection of the unfit:Provided that any appointment thus made without consultation with the board shall in every case, cease to have effect from the date on which the period of six months expires and the employees promoted to the higher post shall unless he has already been reverted to his original post within the said period of six months be deemed to have reverted from that date, to the post held by him immediately before such promotion:Provided further that the employee appointed to the higher post under this sub-clause shall, in no circumstances, be promoted under this sub-clause to any stall higher post within the said period of six months, nor shall be appointed under this sub-clause to the same post again after his reversion under the first proviso.(iii)To facilitate the performance of the duties enjoined upon the Board under clause (i), every co-operative society shall communicate to the Board by 31st December every year the approximate number of vacancies likely to arise during the course of the next calendar year by reasons of creation of new posts, retirement, deputation or otherwise.(iv)Notwithstanding anything contained in clause (i) recruitment to post in Category IV shall be made by a selection committee which-(1)In case of District Central Co-operative Banks, District Co-operative Federations, Uttar Pradesh Postal Employees, Co- operative Bank limited, Lucknow and Oudh and Rohilkhand Railway Employees Co-operative Bank Limited, Lucknow shall consist of-(a)Chairman/Administrator of the Society, who shall be the Chairman;(b)the Secretary of the Society, who shall be the Convener, and(c)Assistant Registrar of the District and(2)In case of apex co-operative societies shall consist of-(a)Chairman/Administrator of the Society or his nominee, who shall be the Chairman;(b)Secretary/Managing Director of the Society, who shall be the Convener, and(c)an officer not below the rank of an Additional Registar, nominated by the Registar.(v)Selection made by the Selection Committee referred to in clause (v) shall be subject to the approval of the Board and appointments shall be made after the approval of the Board(vi)Notwithstanding anything contained in clause (iv), a co-operative society in which the appointments are to be made, shall send to the Board a requisition in the Form specified in Appendix "A" at least three months before the vacancy is sought to be filled up. No change shall ordinarily to be made by the Society in the requisition after the advertisement has been sent for publication.(vii)In making recruitment to any post the Board may require the appointing society or the society to which the appointing society is affiliated to send one of its officers to the Board and when the recruitment is to be made for a technical post or a post requiring specialised knowledge or skill, the Board may also request any appropriate institutional authority to depute a technical adviser to assist the Board].
