Section 54(3) in The M.P. Co-Operative Societies Act, 1960
(3)The State Government may, by notification, specify the class of societies which shall employ officers from such cadres maintained by the Apex or Central Societies under sub-section (2) as may be specified therein] [Inserted by M.P. Act No. 8 of 1970.] [and it shall be obligatory on the part of such class of societies to accept and appoint such cadre officers on the cadre posts as and when deputed by the Apex or Central Societies.] [Inserted by M.P. Act No. 28 of 1982 [w.e.f. 29-11-1982].]
