Section 61(1) in The Karnataka Souharda Sahakari Act, 1997
(1)The Board of Federal Co-operative shall determine the cadre strength of the establishment and scales of pay of its employees:Provided that the Federal Co-operative may borrow the services of the employees of other Co-operatives, Co-operative societies, State or Central Government or their Organisations, Public Sector Undertakings and such other professional experts on such terms and conditions as may be approved by the general body:Provided further that the first Chief Executive shall be appointed by the Registrar.
