The U.P. Co-Operative Banks Centralised Service Rules, 1976

Published vide Notification No. 3644/12-C-7S-76, Published in U.P. Gazette, Extraordinary, dated 19-8-1976

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In exercise of the powers conferred by Section 122-A of the Uttar Pradesh Co-operative Societies Act, 1965 (U.P. Act No. XI of 1966), the Governor is hereby pleased to make The Co-operative Banks' Centralised Service Rules, 1976 as under :

Title and commencement.- (i) These rule shall be called the "U.P. Co-operative Bank's Centralised Service Rules, 1976".

(ii) These rules shall apply to all District/Central Co-operative Banks registered or deemed to be registered under the Uttar Pradesh Co-operative Societies Act, 1965.

(iii) These rules shall come into force with effect from the date of their publication in the official Gazette.

Definitions.- In these rules, unless the context otherwise requires-

(a) 'Act' means the U.P. Co-operative Societies Act, 1965 (U.P. Act XI of 1966) as amended from time to time.

(b) 'Apex Bank' means the U.P. Co-operative Bank Ltd Lucknow.

(d) 'Committee' means the Administrative Committee constituted in accordance with Rule 4 (b).

(e) 'Bank' means a Central/ District Co-operative Bank as defined in the U.P. Co-operative Societies Rules of 2968.

(f) 'Government' means the Government of Uttar Pradesh.

(g) 'Member' means a person appointed to the Service by absorption, promotion or direct appointment in accordance with these Rules.

(h) 'Registrar' means the person appointed as Registrar of Co- operative Societies of the State of Uttar Pradesh under Section 3(1) of the Act.

(i) 'Secretary' means the Chief Executive Officer, by whatever name called, of a Bank.

(j) 'Service' means the Co-operative Banks Centralised Service created under Rule 3.

[3. Creation of Service. - The following posts of Co-operative Banks of Uttar Pradesh shall form the Co-operative Bank's Centralised Service:

(i) Secretary;

(ii) Chief Accountant;

(iii) Manager;

(iv) Executive Officer, and

(v) Development Officer of the Bank].

Creation of Executive Body.- (a) The cadre Authority shall be constituted as under:

(i)	Chairman of the Apex Bank	...	Chairman
(ii)	One Additional Registrar to be nominated by the Registrar	...	Vice Chairman
(iii)	Three nominees of the Board of Apex Bank	...	"
(iv)	Two Chairman of the Banks nominated by the Government	....	"
(v)	Three nominees of the Government representing Finance, Co-operative and Cane Departments	...	"
(vi)	One representative of the R.B.I.	...	"
(vii)	Secretary/Managing Director of the Apex Bank	...	Member-Secretary.

[(b) 'Administrative Committee' shall be constituted as under:

(i)	Chairman of the Committee of Management of the Apex Bank	...	Chairman
(ii)	An Additional Registrar, Co-operative Societies, Uttar Pradesh nominated by the Registrar	...	Member
(iii)	An officer not below the rank of a Joint Secretary to the Government nominated by the Government	...	Member
(iv)	One representative of a District Co-operative Bank nominated by the Government	...	Member
(v)	One representative of a District Co-operative Bank nominated by the Chairman of the Apex Bank	...	Member
(vi)	One representative of National Bank for Agriculture and Rural Development	...	Member
(vii)	Managing Director of the Apex Bank	...	Member/Secretary.]

(c) In the event of any post of a member of the authority or of the Committee remaining unfilled for any reason it shall have no effect on the validity of any action of the authority, or the Committee, as the case may be.

Application of these rules to persons on deputation.- In the case of employees whose services are lent to the Service by the Registrar or Government or any other agency, these rules shall apply only to such extent as are not inconsistent with the terms and conditions of deputation:

Provided that after the final absorption in the service in accordance with the procedure laid down in Rule 9, any rules which may have governed the employee before such final absorption, shall cease to apply.

Powers of the Authority.- The Authority shall have the following powers:

(a) To decide all policy matters concerning the Service;

(b) To approve the Annual budget submitted by Committee; and

(c) To hear appeals against the orders of the Committee on all matters except those relating to dismissal, removal or removal or reduction in rank which shall be disposed of in accordance with regulation framed under Section 122 of the Act.

Powers of the Committee.- The Committee shall-

(a) be the appointing authority in respect of the members of the Service;

(b) subject to the prior approval of the Registrar, determine the contribution payable by the banks for the maintenance of the service;

(c) make regulations subject to the prior approval of the Registrar relating to the recruitment and conditions of service of the members;

(d) exercise overall control and supervision over the members of the service;

(e) have such financial powers as are specified in these rules; and

(f) have the power to determine and modify from time to time the strength of the service with the prior approval of the Registrar.

Duties of the Member-Secretary.- The Member-Secretary shall have the following duties and responsibilities:

(a) To exercise subject to sub-rule (d) of Rule 7 control over the member of the service

(b) He shall be responsible for the proper maintenance of accounts.

(d) To transfer member of the service from one bank to another bank subject to the prior approval of the Chairman of the Committee.

(e) To carry on correspondence on behalf of the Authority and Committee.

(f) To maintain category-wise list of members of the service.

(g) To realise contribution from the banks as referred to in Rule 7(b).

[9. Screening and absorption of Staff. - (i) The employees of the deemed to have been the members of service. The question of final absorption of such members to the service shall be decided by the Committee subject to the criteria laid down by the authority.

(ii) Any employee working on the post included in the Service provisionally shall, by notice in writing in that behalf to the Secretary of the Committee within 30 days of the commencement of these rules or within 30 days of the inclusion of the posts in the service as the case may be intimate his option of not becoming a member of such service and in that case his service shall be determined with effect from the date of such notice and he shall be entitled for compensation from the bank as follows:

(a) In the case of a permanent employee a sum equivalent to his salary (including all allowances ) for a period of three months or for the remaining period of his service whichever is less.

(b) In the case of a temporary employee a sum equivalent to his salary (including all allowances) for a period of one month or for the remaining period of his service whichever is less:

Provided that where any such person holds a lien on any post other than the post included in the service he shall be entitled to revert to the post on which he holds the lien and if he so reverts he shall not be entitled to any compensation.

(iii) The service of other members shall be determined in accordance with the procedure laid down in sub-rule (iv).

(iv) The administrative Committee shall screen such provisionally absorbed employees who have opted for becoming a member of the service in accordance with the qualifications and norms laid down by the authority. If as result of such screening a provisionally absorbed employee is not found suitable for final absorption in the service by the committee his service in the bank concerned shall be determined with effect from the date of communication of such decision of the committee and in that event he shall be entitled to compensation or reversion as mentioned in the proviso above.

Pay.- (a) The scale of pay of the posts comprised in the service of different categories of Bank shall, unless revised by the authority with the approval of the Registrar from time to time, be as mentioned in Schedule I, appended to these rules.

(b) The categorisation of the banks shall be on the basis of their working capital as on the last working day of the Co- operative Year preceding the date of the commencement of these rules as indicated below:

(i) "A" class banks shall include banks having a working capital of 5 cores of rupees or more.

(ii) "B" class banks shall be those banks whose working capital is Rs.2.50 corers or more but less than Rs. 5 corers.

(iii) "C" class banks shall be those banks whose working capital is less than Rs. 2.50 corer.

(c) The members of the service shall be entitled to such allowances as may be determined by the authority with t he prior approval of the Registrar.

(d) The travelling allowance including transfer travelling allowance shall be admissible to the members of the service as may be prescribed by the authority with the prior approval of the Registrar].

Qualification.- The qualifications of the members of the Service shall be such as may from time to time, be prescribed by the Registrar under Section 120 of the Act.
Financial liability towards the Service.- (i) the salary for the period of duty including all allowances shall be paid to the members of the Service by the Banks for which the duty is performed.

(ii) For the period of leave other than casual leave the salary along with allowances shall be paid by the Apex Bank.

(iii) The Bank concerned shall pay to the Apex Bank contribution in respect of the leave salary inclusive of allowances, provident fund, gratuity. bonus, salary and allowances of the members during training period at the rates intimated by the Administrative Committee with the approval of the Authority. Such contributions shall be created to a "Common Cadre Fund" to be created and maintained by the Apex Bank.

(iv) The Secretary of the Apex Bank shall maintain and operated separate accounts under the 'Common Cadre Fund' for leave salary, contribution, gratuity, provident, bonus and any other accounts to which contributions are made by the Banks for the Service.

(v) The transfer travelling allowance and pay of joining time shall be paid by the Bank in which a member takes over charge upon transfer.

(vi) During the period of any training to which a member of the Service is deputed by the Apex Bank, the salary and allowances shall be paid by the Apex Bank.

(vii) A 'Common Cadre Cell' shall be created in the Apex Bank in accordance with the directions of the Cadre Authority to deal with the day-to-day work connected with the Service and implementation of these rules and all expenditure thereon shall be borne by the Apex Bank.

(viii) The members of Service shall continue to draw therein salary and allowances in their respective old scale of pay tall such time as they are finally absorbed in the Service.

Miscellaneous.- The committee of Management of a Bank shall have no power to appoint any person on such posts as are included in the Service. Where the Administrative Committee has posted a member of the service on such post in a Bank. the committee of Management of the Bank concerned shall exercise such control over the member as is specified in the Regulation framed under Rule 7(c).
Interpretation.- If any dispute arises at any time in regard to the interpretation of these rules of their application the matter shall be referred to the Registrar decision thereon shall be final.

[Schedule I]

[See Rule-10(a)]

Pay scales of different posts comprised in the service in different categories of banks:

Name of the post	Category A	Category B	Category C
	Rs.	Rs.	Rs.
1. Secretary	550- 30- 700-EB.-40- 900-EB.- 50-1200	350-20- 550-EB.-30-850.	300 -20- 500-EB.-25- 750.
2. Chief Accountant	350-20- 550-EB.-30- 850.	300-18- 480-EB.-27- 750.	250-15-400-EB.- 20-600.
3. Manager	Ditto	Ditto	Ditto
4. Executive Officer	Ditto	Ditto	Ditto
5. Development Officer	Ditto	Ditto	Ditto