Section 51 in Himachal Pradesh Co-Operative Societies Rules, 1971
51. Deputation of a Government servant to manage the affairs of a co-operative Society.
- 2"(1) A Government servant when deputed to the service of a Cooperative Society under section 35-B or section 36 shall be called the Managing Director or the Executive Officer of the Society as the case may be";(2)[ Subject to any conditions to the contrary that the State Government may in a particular case think fit to impose, the Managing Director or the Executive Officer, shall be under the general control of the managing committee of the society, and shall in the conduct of the business of the society, exercise the following powers, namely:-(i)to have control over the staff of the society with powers to fine, suspend or dismiss any member thereof; provided that the power of dismissal shall be exercised with the prior concurrence of the managing committee;(ii)to institute, defend and conduct legal proceedings in law courts, and other places, and enter into compromise or arbitration with creditors of the society.]
