Section 49E(2)(b) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 49E(2)(b) in The M.P. Co-Operative Societies Act, 1960

(b)The Chief Executive Officer shall be appointed :

(i)from among the Officers of the cadre maintained under Section 54 if such a cadre has been created;

(ii)in other cases with the prior approval of the Registrar.