Section 26 in Jammu and Kashmir Co-operative Societies Rules, 2001
26. Officers and employees of Co-operative Societies
(1)No Co-operative Society shall appoint any person as its paid officer or employee in any category of service, unless he possesses the qualification and furnishes the security as specified by the Registrar from time to time for such category of service in society, or for the class of societies to which it belongs.
