Section 34 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
34. Information of commencement of Season.
(1)Each seasonal workman shall be personally informed at least 10 days in advance by registered post by Management Board as to on which date he/she has to join the duty on the work place. This information may be sent through messenger to workmen available locally, and signatures of workmen be obtained as acknowledgement in the peon book. If workman does not report for duty within ten days from the notified date, he/she loses his lien in the employment. Despite that provided what, if the workman submits application with reasons of delay in reporting for duty, before the manager, the factory manager may retain the workman in employment.Provided further that, if the manager is unable to give information 10 days in advance from commencement of the season, then the workmen shall not lose his 10 days pay, even through the workman shall report for duty within reasonable time on getting information:(2)If a seasonal employee is asked to report for duty at any time in off season by the Appointing Authority and he does not report for duty without a reasonable explanation, then under such circumstances he, being treated absent from duty, shall lose his lien. Though satisfactory reason was given by the said employee, yet, treating him absent, the retaining allowance is not payable to him.
