Section 34 in Jharkhand Co-operative Societies Rules, 2008
34. Deputation of Government officers.
- When a Government officer is deputed to a registered society, either as a managing director, executive officer or manager, or in some other similar position, he shall be in general control of the administration of the society with power to punish, suspend, remove or dismiss any paid employees of the society, subject to the general direction of the managing committee.Provided that no government officer shall be deputed in a self supporting society unless a requisition to this effect is made by such society or there is an agreement to that effect.
