Section 38 in The Orissa Co-operative Societies Rules, 1965
38. Qualification of paid Staff.
(1)The Registrar may lay down the qualification to be possessed by any member of the paid staff of different categories of Societies.(2)Unless specially permitted by the Registrar the Paid-Secretary of a Society shall be disqualified from becoming a member of the Committee of Society or its Financing Bank -(i)in any contract made with the Society; or(ii)in any sale or purchases made by the Society privately or any action; or(iii)in any contract or transaction of the Society (other than an investment borrowing) involving financial interests.(3)No Society shall appoint or retain in service any person as its paid officer or servant in any category of service without obtaining from him security in such form and according to such standard as the Registrar may fix for such category or service in the Society or for the class of Societies to which it belongs.(4)The Registrar may, by general or special order, exempt any Society or class of Societies or category of service, in any society or class of Societies from the provisions of this rule or relax in respect of any paid officer or servant the provisions of this rule in regard to the form or the standard of security he should furnish.
