Section 26(2B) in The Punjab Co-operative Societies Act, 1961
(2B)The terms and conditions of service of the Managing Director or Chairman, as the case may be, appointed by the Government shall be such as may be determined by the Government and the remuneration payable to the Managing Director for Chairman as the case may be, shall be paid out of the funds of the co-operative society.] [Inserted by Punjab Act 26 of 1969 Section 9 w.e.f. 10th September 1969.]
