 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Multi-State Cooperative Societies Act, 1984 50. Constitution of body of persons for preparation of list, etc.- The Central Government shall - a. constitute a body of persons in the manner prescribed for the preparation of a list of persons eligible for appointment to the posts of Chief Executive and other managerial posts in national cooperative societies, the maximum pay-scale of which exceeds such amount as may be prescribed; b. make rules for regulating the recruitment, remuneration, allowances and other conditions of service of officers and other employees of national cooperative societies.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back