Section 33(3) in The Bihar Co-operative Societies Rules, 1959
(3)[ Any appointment made hereinafter in contravention of the conditions determined by the Registrar under sub-Rule (1) shall be void as if no such appointment ever existed and salary and other allowances paid, if any, to such persons shall be recoverable under Section 40 of the Act.] [Inserted by Letter No. 14/ Legal 51/89-2829 dated 2.9.89.]
