Section 149 in Tamil Nadu Co-operative Societies Rules, 1988
149. [ Conditions of service of paid officers and servants of societies. [Substituted by G. O. Ms. No. 212, Co-operation, Food and Consumers Protection, dated the 4th July 1995.]
(1)Every society shall, taking into account its nature of business, volume of transaction and financial position, adopt, [with the prior approval of the Registrar of Cooperative Societies] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.], a special bye-law covering the service conditions of its employees. The special bye-law shall, inter alia, prescribe the following:] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](i)Cadre strength and classification of various categories of posts and the qualifications required thereof for each such post.(ii)The method of recruitment for each such post.(iii)The scale of pay and allowances for each such post.(iv)Conditions of probation for each such post.(v)Duties and responsibilities for each such post.(vi)Leave of various kinds admissible and the conditions thereto for each such post.(vii)[ The penalties that may be imposed upon, the procedure for taking disciplinary action and inflicting various kinds of punishments on an employee holding each such post and the authority competent to entertain and dispose of appeals made against an order of punishment imposed by the competent authority on a disciplinary proceedings.] [Substituted by G.O. Ms. No. 90, Co-operation Food and Consumers Protection dated the 12th April 1999.](viii)Conditions relating to acquisition and disposal of movable and immovable property:Provided that a minimum period of three years of satisfactory service shall-be prescribed for eligibility for promotion from one category to the immediate next higher category of post:Provided further that the co-operative training at the appropriate level may be prescribed as a necessary qualification for specific categories of nontechnical posts.(2)No appointment by direct recruitment to any post shall be made except by calling for a list of eligible candidates from the Employment Exchange and also giving due publicity by means of announcement in the notice board of the society and also of the affiliated societies, inviting application from the eligible employees of such societies. Where the employment exchange issues a non-availability certificate, the society shall invite applications by giving advertisement in more than one daily newspaper in which one should be in regional language having wide circulation throughout the State:Provided that the above stipulation shall not apply-(i)to the appointment made on compassionate grounds;(ii)for the absorption of surplus employees of other co-operative societies;(iii)to the posts for which a Recruitment Bureau has been constituted under section 74 of the Act or in respect of which a common cadre of service has been constituted under section 75 of the Act.[(2-A) A society may transfer an employee to another society tor a period of not less than one year on deputation basis and the other society may avail the services of that employee on the terms and conditions agreed to by both the societies:] [Inserted by G. O. Ms. No. 326, Co-operation, Food and Consumer Protection (Cj1), dated 23rd December, 2007]Provided that no such transfer shall be made for a period exceeding three years.(3)In matters of reservation for appointments and [age for retirement] [Substitute for the words 'age for appointment and retirement' by G.O. Ms. No. 133, Co-operation Food and Consumers Protection (Cj1), dated the 14th July 2005.], the rule applicable to the Government servants shall be followed.(4)No person shall be appointed to the service of any society, if he has been found guilty of any offence involving moral turpitude. An employee shall cease to be as such in a society, if he is found guilty of any such offence.(5)No person who is a near relative as specified in rule 63, of a member of the Board or of an officer of a society shall be appointed to any post in the service of such society. If a doubt arises as to whether a person is or is not a near relative of a member of the board or of an officer of a society, the board shall refer it to the Registrar for decision.(6)No employee of a society shall contest or canvass or otherwise interfere or use his influence in connection with or take part in any election to any Legislature, Parliament or local authority or any institution constituted under any State or Central Act except with the previous permission of the Board.(7)(a)No employee shall accept any employment or work elsewhere, whether honorary or otherwise except with the previous permission of the Board.(b)No employee shall engage himself in any trade or business outside the scope of his duties either in his name or in the name of any member of his family or relative except with the previous permission of the Board.(8)Nothing contained in this rule, except the items (i), (v) and (viii) of sub-rule (1) and the provision contained in sub-rules (5) to (7) shall apply to a Government servant deputed or a person deputed from any other institution, to the services of any society.
