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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021

(2)The Recruitment Committee for undertaking the selection process of allemployees other than the Managing Director shall consist of not more than eight members. TheSecretary to Government in charge of Dairy Development Department shall be the Chairmanof the Committee and the Managing Director of the apex body of the Regional Co-operativeMilk Producers' Union, appointed by the Government, shall be the Convenor of the Committee.The other members shall be as follows, namely:—
(i)Registrar of Dairy (Co-operatives);
(ii)Chairman of the Apex Society;
(iii)Joint Director (General), Dairy Development Department or Joint
Secretary to Government, Dairy Development Department, Government of Kerala;
(iv)An expert from Dairy Industry, nominated by the Government;
(v)Chairman, Regional Co-operative Milk Producers' Union;
(vi)Managing Director, Regional Co-operative Milk Producers' Union.