Section 49E(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)(a)Notwithstanding anything contained in this Act, or the Rules or bye-laws made thereunder for every Central society where the State Government has contributed to its share capital or has given loans or financial assistance or has guaranteed the repayment of loans, debentures, or advances or has given grants in any other form, there shall be a Managing Director or a General Manager not below the rank of Class II Officer who shall be the Chief Executive Officer of the society and ex-officio member of the committee;(b)The Chief Executive Officer shall be appointed :(i)from among the Officers of the cadre maintained under Section 54 if such a cadre has been created;(ii)in other cases with the prior approval of the Registrar.Provided that in case of a Central Co-operative Bank, the Chief Executive Officer shall be appointed by the Board of Directors of the Bank as per the guidelines issued by the Registrar in accordance with the criteria stipulated by the Reserve Bank.(c)The Chief Executive Officer shall perform such duties and exercise such powers as may be prescribed.
