Section 57B(26) in The Chhattisgarh Co-Operative Societies Act, 1960
(26)Every employee of short term co-operative credit structure society shall be borne on the cadre of such Society and the Society shall have the full powers in all matters of appointment, promotion, disciplinary action, in respect of such employees:Provided that the terms and conditions of an employee who is there on the date of this Act coming in to force, shall be protected.
