Section 33 in The Bihar Co-operative Societies Rules, 1959
33. Appointment of paid employees.
(1)The appointment of a paid employee in any registered society shall be subject to such condition as to qualification, designation, scale of pay and travelling allowances, furnishing of security, compulsory contribution to provident fund, grant of leave, salary, increment, transfer, punishment, suspension, removal or dismissal as may from time to time, be determined by the Registrar by general or special order.(2)A registered society aggrieved by any order of the Registrar under sub-Rule (1) may within sixty days of the receipt of such order, prefer an appeal against the order to the State Government and the decision of the State Government thereon shall be final.(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.]
