Section 32 in The U.P. Co-operative Societies Employees Service Regulations, 1975
32.
(i)No employee shall be allowed any advance salary.(ii)Salary shall not be payable to an employee for the notice period if he leaves or discontinues his service without due notice as provided in the Regulation No. 19 unless such notice has been waived by the appointing authority under Regulation No. 30 (i).
