Section 80(3) in Kerala Cooperative Societies Act, 1969
(3)The Government shall, [***] [Omitted 'in consultation with the State Co-operative Union' by Kerala Act No. 8 of 2013.], make rules [either prospectively or retrospectively] [Inserted by Kerala Act No. 7 of 1988.] either prospectively or retrospectively] regulating the qualification, remuneration, allowances and other conditions of service of the officers and servants of the different classes of societies specified in sub-section (1).
