Section 3 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
3. Authority to implement these Rules.
- 3.1 These Rules shall be administered by the Administrative Committee constituted in accordance with the provisions of the bye-laws of the Central Co-operative Bank or in the absence of such a provision the Committee constituted by the Board for administering these Rules. Provided that the administration of these Rules by the Committee shall be subject to overall control of the Board.3.2In case, the Board is removed under Section 27 of the Act, the Administrative Committee shall also cease to hold office and all of its functions shall be discharged by the Administrator as appointed by the Registrar.3.3Any vacancy occurring during the tenure of the Administrative Committee shall be filled in by the Board.3.4Three members shall form the quorum of every meeting of the Administrative Committee and at-least 7 days clear notice shall be given for a meeting of Administrative Committee specifying the date, venue, time and agenda. All decisions shall be taken by majority of votes. In case of equality of votes, the president shall exercise an additional casting vote.3.5The Administrative Committee shall be competent to delegate any of its powers to the Managing Director/Manager of the Bank if considered necessary in the interest of the work.3.6As and when a Managing Director is appointed by the Government in accordance with the provisions of the Act, the powers specified for the Manager under these Rules shall be exercised by him.
