Section 30B in Rajasthan Co-operative Societies Act, 2001
30B. [ Autonomy in all financial and internal administrative matters. [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
- A short term co-operative credit structure society shall, subject to the general conditions and norms laid down by the Registrar in this regard, have autonomy in its financial and internal administrative matters including the following areas, namely:-(a)personnel policy, staffing, recruitment, posting and compensation to staff;(b)issues relating to affiliation and disaffiliation with any federal structure of its choice including entry and exit at any level;(c)area of operation according to its business requirements; and(d)internal control systems.]
