Section 34 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
34. Vacation of factory's quarter.
- A workman whose services have been terminated or who has resigned or who has retired from the services of the company shall immediately vacate the factory's quarter allotted to him. However, if the termination of workman's service is a subject-matter of an industrial dispute, he shall be allowed to live in the factory quarter till the dispute is finally decided, during which period the concerned workman shall continue to pay rent and electricity charges as per rules every month failing which he shall become liable to be evicted from the quarter allotted to him and the management shall have the right to claim damages for such occupation.
