Section 59A(11) in The M.P. Co-Operative Societies Rules, 1962
(11)Facility of accommodation. - (a) The Chairman and the Members shall be entitled, for official residence in accordance with such rules as may from time to time be made in this behalf by the State Government.(b)The Chairman shall be entitled to the facility of official telephone on par with the head of the Departments of the Government and the Members shall be entitled to the same facility as was available to them before their appointment as Members.
