Section 33A in The Orissa Co-operative Societies Act, 1962
33A. [ Qualifications etc. of employees of Societies. [Amended by Orissa Act No. 11 of 2004, Section 20 (O.G.E. No. 1832 dated 27.12.2004).]
- [(1)] The Registrar shall-(a)fix the number and designation of the employees to be employed by the Co-operative Societies; and(b)make rules, regulating the qualification, remuneration, allowances and other conditions of service of such employees.][Provided that the qualification of the Chief Executive Officer of the State Co-operative Bank and Central Co-operative Banks shall be such as may be stipulated by the National Bank in consultation with the Reserve Bank of India;(2)Notwithstanding anything contained in Sub-section (1), the Registrar, in consultation with the National Bank may issue guidelines in the matter of personnel policy, staffing pattern, recruitment and fixation and revision of pay and allowances of the employees of the Co-operative Credit Society keeping in view the volume of business, viability and profitability of such society.] [Inserted by Orissa Act 1 of 2008 Section 14 (i) & Section 14 (ii) (O.G.E. No. 654 dated 20.3.2008).]
