Section 62 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
62. Appointment of the Employee on Deputation in other Service.
- Where the service of an employee is transferred from one employer to another, the latter employer has to bear all expenses of the employee, including-(a)the pay during assuming the charge of work.(b)Travelling allowance payable to the employee, so that he may go on his duty to assume the charge of work on his appointment under external employer and after completion of his deputation may come back to serve under his original establishment to get his posting.(c)Contribution of employer as well as the contribution of external employer go in the Provident Fund Account of Mill employee or contribution be given in any other amount for which the employer he eligible after his retirement as prescribed by the Appointing Authority.Part-X Time of Assuming Charge of Work
