Section 33A(2) in The Orissa Co-operative Societies Act, 1962
(2)Notwithstanding anything contained in Sub-section (1), the Registrar, in consultation with the National Bank may issue guidelines in the matter of personnel policy, staffing pattern, recruitment and fixation and revision of pay and allowances of the employees of the Co-operative Credit Society keeping in view the volume of business, viability and profitability of such society.] [Inserted by Orissa Act 1 of 2008 Section 14 (i) & Section 14 (ii) (O.G.E. No. 654 dated 20.3.2008).]
