Section 23C(b) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(b)The Registrar may fix the remuneration payable to the Administrator(s). The amount of remuneration so fixed and such other expenditure incidental to the management of the society during the period of the supersession/ suspension as may be approved by the Registrar shall be payable from the funds of the Society.
