Section 149(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Every society shall, taking into account its nature of business, volume of transaction and financial position, adopt, [with the prior approval of the Registrar of Cooperative Societies] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.], a special bye-law covering the service conditions of its employees. The special bye-law shall, inter alia, prescribe the following:] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](i)Cadre strength and classification of various categories of posts and the qualifications required thereof for each such post.(ii)The method of recruitment for each such post.(iii)The scale of pay and allowances for each such post.(iv)Conditions of probation for each such post.(v)Duties and responsibilities for each such post.(vi)Leave of various kinds admissible and the conditions thereto for each such post.(vii)[ The penalties that may be imposed upon, the procedure for taking disciplinary action and inflicting various kinds of punishments on an employee holding each such post and the authority competent to entertain and dispose of appeals made against an order of punishment imposed by the competent authority on a disciplinary proceedings.] [Substituted by G.O. Ms. No. 90, Co-operation Food and Consumers Protection dated the 12th April 1999.](viii)Conditions relating to acquisition and disposal of movable and immovable property:Provided that a minimum period of three years of satisfactory service shall-be prescribed for eligibility for promotion from one category to the immediate next higher category of post:Provided further that the co-operative training at the appropriate level may be prescribed as a necessary qualification for specific categories of nontechnical posts.
