Section 54 in The M.P. Co-Operative Societies Act, 1960
54. Appointment of Managers, Secretaries and other officers.
(1)No society shall appoint a Manager, Secretary, Accountant or other paid officer unless he holds such qualifications as may be prescribed.(2)[ The Apex and Central Societies shall maintain such cadres of officers and other servants as the State Government may, by order, direct and the conditions of service of members of such cadre shall be such as the Registrar may, by order, determine.(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].]
