Section 66B in The Bihar Co-operative Societies Act, 1935
66B. [ [Inserted by (Amendment) Act 5 of 1989.]
(1)Notwithstanding anything contained in this Act or the rules and bye-laws made thereunder, the State Government may, from time to time, by special or general order, determine the nature and number of posts to be created and the mode of recruitment of personnel by Co-operative Societies and prescribe among other things-(1)the qualifications, age and experience,(2)the pay scale and other emoluments,(3)the method of recruitment,(4)the conditions of service, and(5)the disciplinary procedure to be followed.](2)Any appointment made in contravention of the order of the State Government under sub-section (1) shall be void as if no such appointment ever existed and salary and other allowances paid if any, shall be recoverable under Section 40.
