Section 23C in Telangana Mutually Aided Co-Operative Societies Act, 1995
23C. [ The conditions of service of the Administration(s). [Sections 23-A, 23-B and 23-C inserted with marginal headings by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
(a)The Administrator(s) so appointed by the Registrar shall be subject to the general control of the Registrar and subject to directions as issued from time to time, and have power to exercise all or any of the functions of the Board or of any officer of the Society. Provided that no crucial policy decisions can be taken by the Administrator(s).(b)The Registrar may fix the remuneration payable to the Administrator(s). The amount of remuneration so fixed and such other expenditure incidental to the management of the society during the period of the supersession/ suspension as may be approved by the Registrar shall be payable from the funds of the Society.(c)The Administrator(s) shall arrange for conduct of elections before the expiry of the term specified under section 23-A and handover the management to the elected Board.]
