Section 44 in Multi State Co-Operative Societies Act, 1984
44. Chief Executive.
(1)There shall be a Chief Executive, by whatever designation called, of every multi-State cooperative society, to be appointed by the board and he shall be a full-time employee of such multi-State co-operative society.(2)The Chief Executive shall be a member of the board and of the Executive Committee and such other committees or sub-committees as may be constituted under sub-section (1) of Section 46.(3)The functional directors in national co-operative societies shall also be members of the board.(4)Where the Central Government has subscribed to the extent of more than one-half of the share capital of a national co-operative society, it shall be obligatory on such a society to seek prior approval of the Central Government to the appointment of Chief-Executive and the functional directors.
