Section 16C(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)There shall be the provisions in scheme of reorganization regarding :-(a)Method of reorganization;(b)Procedure for reorganization;(c)To the membership, registration, management, assets and liabilities, powers, rights, interests, duties, staff and conditions of employment of such society or societies which are made after reorganization;(d)Such other consequential, incidental and supplementary provisions as may be necessary;(e)Any other subject as may be deemed necessary by the State Government.
