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[Cites 0, Cited by 4] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(2) in Haryana Co-operative Societies Act, 1984

(2)When a common cadre is constituted under sub-section (1), the Registrar shall make rules to regulate recruitment and the conditions of service of such employees, and their strength in consultation with the cadre society :Provided that the Registrar may add or delete any class of employees from the common cadre in consultation with the cadre society.