Section 59A(5) in The M.P. Co-Operative Societies Rules, 1962
(5)Hours of work and holidays. - (i) The working hours and holidays for the Chairman and Members and their office shall be such as may be specified in the regulation:Provided that till regulations are made the working hours and holidays for the Chairman and Member and their office shall be the same and observe such public holidays as observed by the Government of Madhya Pradesh and such local holidays as are declared by the local authorities from time to time.
