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State of Uttar Pradesh - Section

Section 27 in The U.P. Co-operative Societies Employees Service Regulations, 1975

27. [ Source of recruitment. [Substituted by Notification No. 4738/12-C-2-151 (5)-83, dated 13th December, 1993.]

- (i) Recruitment to various grades or categories of posts under a co-operative society shall, as far as possible, be so arranged that 25 per cent of posts in category I, 50 per-cent of posts in category II and 85 per cent of posts in Category III are held by persons recruited directly and the remaining posts in the said categories are held by persons appointed by promotion from amongst incumbents of the posts in the just below grade or category:Provided that the employees in category IV shall be considered for promotion to posts in the lowest scale of pay in category III to the extent of 15 per cent of the sanctioned strength of posts in that category.
(ii)Appointments to posts in category IV, except the posts of Daftary, Jamadar etc., carrying a higher scale of pay, shall be made by direct recruitment, while the said post of Daftari, Jamadar etc., carrying a higher scale of pay shall all be filled in by promotion from amongst employees working in the lower scale of pay in that category.
(iii)Promotions to posts under a Co-operative Society, whether from one grade to another within the same category of posts or from one category of posts to another category, shall all be made on the principle of seniority subject to the rejection of the unfit and an employee shall not be eligible for promotion to the next higher grade or category unless he has put in continuous service for a minimum period of three years in the post held by him:
Provided that the employees in Category IV shall be considered for promotion to posts in Category III under the proviso to clause (i) only after they have passed the Intermediate Examination of the Board of High School and Intermediate Education, Uttar Pradesh or any other examination recogniesed by the State Government as equivalent thereto] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].