Section 57B(7) in The Chhattisgarh Co-Operative Societies Act, 1960
(7)The short term co-operative credit structure society shall be autonomous in all financial and internal administrative matters especially in the following areas:(i)interest rates on deposits and loans in conformity with and subject to Reserve Bank's guidelines,(ii)borrowings and investments,(iii)loan, policies and individual loan decisions.(iv)personnel policy, staffing, recruitment, posting and remuneration to staff, and(v)internal control systems, appointment of auditors and compensation for the audit.
