Section 76 in The Gujarat Co-Operative Societies Act, 1961
76. Appointment of officers and employees and their conditions of service.
- The qualifications for the appointment of a manager, secretary, accountant or any other officer or employee of a society and the conditions of service of such officers and employees shall be such as may, from time to time, be prescribed :Provided that no qualifications shall be prescribed in respect of any officer not in receipt of any remuneration.[Provided further that the qualifications for appointment of the Chief Executive Officer and the Directors of the Central Co-operative Banks and the State Co-operative Bank shall be such, as may be determined by the Reserve Bank of India from time to time:Provided also that the Registrar of the Co-operative Societies or the Board of the Central Co-operative Banks or the State Co-operative Bank shall, remove, at the request of Reserve Bank, such Directors and Chief Executive Officers who do not fulfil the criteria stipulated by Reserve Bank. However, the existing elected Directors holding their post as such Directors on the date of the commencement of the Gujarat Co-operative Societies (Amendment) Act, 2008, shall continue to hold their offices till the expiry of their current remaining term.] [Added by Gujarat 1 of 2008, Section 18 (w.e.f. 8.10.2007).]
