Section 102A(4) in Uttarakhand Co-Operative Societies Act, 2003
(4)The State Government may by general or special order provide for-(a)the calling of the meetings of the council and the procedure at such meetings;(b)duties of the Secretary to the council;(c)sub-committee or committees of the council; and(d)the term of office of members of the council and traveling and daily allowances admissible to the members of the council-(i)State co-operative council's term will be 3 years;(ii)There will be maximum eleven members of the State co-operative council;(iii)The State co-operative council's Secretary will not be below the rank of Additional Registrar co-operative societies.
