Section 84(2) in The Punjab Co-operative Societies Act, 1961
(2)When a common cadre is constituted under sub-section (1) the apex society shall make rules for the regulation of recruitment and the conditions of service of such employees with the prior approval of the Registrar.] [Inserted by Punjab Act 26 of 1969 Section 19 w.e.f. 10.9.69. Insertion of New Section 84-B in Punjab Act 25 of 1961.]
