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[Cites 0, Cited by 1] [Section 75(1)] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(1)(iv) in The Tamil Nadu Co-Operative Societies Act, 1983

(iv)such other class or category of registered societies in which the Government have taken shares or given financial or other assistance as may be notified by the Government, one or more common cadre of service in respect of the posts of Secretaries, Assistant Secretaries, Executive Officers, Assistant Executive Officers, General Managers, Assistant General Managers, Managers, Assistant Managers, Purchase Managers, Purchase Officers, Assistant Purchase Officers, Development Officers, Chief Accountants, Chief Accounts Officers, Accounts Officers and such other class or classes of posts as may be notified by the Government. The common cadre of service under this section may be constituted either separately in respect of the said posts in any group of registered societies mentioned in item (i) or item (ii) or item (iii) or item (iv), as the case may be, or jointly for the aforesaid posts in one or more of the groups of registered societies mentioned in the said items (1), (ii), (iii) and (iv) or of two or more of the registered societies in any one of the groups mentioned in the said items.