Section 27 in The Punjab Co-operative Societies Rules, 1963
27. Division of area of society into Zones. [Sections 26 (i) and 85 (2) (x)
] - The Registrar may, in such cases as he thinks fit, divide the area of operation of a Co-operative Society into zones not exceeding in number than the number of members to be elected for the committee.[28. Qualifications and conditions of service of employees. (Section 85 (xxxviii)) - (1) The qualifications and conditions of service subject to which any person may be employed by a co-operative society or a class of co-operative societies shall be such as may be determined by the Registrar from time to time.] [Rule substituted by the Punjab Government Gazettee Notification dated October 14, 1969 (Section 6)](2)Where the Registrar is of the opinion that it is necessary or expedient so to do, he may by order, for reasons to be recorded in writing relax the provisions of this rule with respect to any co-operative society or class of co-operative societies to such extent as he may consider proper.[29. Restrictions on transactions of officers and past officers with the co-operative society. (Section 85 (2) (2) (x) and (xxxviii)] [Rule substituted by Punjab Governemnt Gazettee Notification dated October, 14, 1969 (Section 7)] - (1) Without prejudice to the bye-laws, no officer of a co-operative society shall, without the prior permission in writing of the Registrar, have an interest directly or indirectly, otherwise than as such officer-(a)in any contract made with the society; or(b)in any property sold or purchased or leased by the Co-operative Society; or(c)in any other transaction of the Co-operative Society, except as investment made or as loan taken from the Co-operative Society or the provision of residential accommodation by the Co-operative Society.(2)No officer of a co-operative society shall without the prior permission in writing of the Registrar, purchase directly or indirectly, any property of a member of the Co-operative Society sold for the recovery of his dues to that Co-operative Society.(3)The restrictions contained in this rule shall continue to apply for a period of two years after a person ceases to be an officer of the Co-operative Society.Chapter-VWorking of Co-operative Societies
