Section 122A(3) in The U.P. Co-operative Societies Act, 1965
(3)An employee provisionally absorbed under sub-section (2) may be absorbed -finally in the service if found suitable after screening in accordance with the instructions issued by the Registrar; and the services of any such employee as is not found suitable for, absorption in the service shall stand determined with effect from the date of issue of orders in that behalf by the prescribed authority and until such authority is prescribed by the officer specified by the Registrar in that behalf in such instructions and he shall be entitled to compensation as laid down in clause (a) or clause (b) of sub-section (2) accordingly as he was a permanent or a temporary employee.]
