Section 13 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
13.
13.1(i)The Manager shall be competent to transfer any person of the service within the jurisdiction of the Bank.(ii)No. T.A. shall be paid for joining service at the place of posting for now direct appointment under Rule 9.4.(iii)All the employees shall be liable to transfer from one office to another. On such transfers, the employee shall be entitled to T.A. Tor himself and his family, and luggage/freight and labour charges under T.A. Rules.(iv)The appointing authority may depute an employee of the Bank with his consent on deputation to any other co-operative institution or to any other agency on such terms and conditions as agreed upon between the Bank and the Foreign Institution.(v)[ Notwithstanding anything contained in these rules an apprentice secretary will not be transferred and shall be required to serve the society for which he has been recruited until he becomes eligible to be absorbed as a regular secretary and is absorbed.] [Added w.e.f. 14.12.1983.]
