Section 37 in The Assam Co-operative Societies Rules, 1953
37. Deputation of a Government servant to manage the affairs of a co-operative society.
(1)A Government servant when deputed to the service of a co-operative society by the State Government under Section 35 shall be called the Executive Officer of the society.(2)Subject to any condition to the contrary that the State Government may in any particular case think fit to impose, he shall be under general control of the administrative council or the managing body of the society, as the case may be, and shall exercise the following powers in the conduct of the business of the society, namely-(a)have full control over the staff of the society with power to punish, suspend or dismiss any member thereof : provided that the power of dismissal shall be exercised with the previous concurrence of the administrative council or the managing body, as the case may be ;(b)to institute, defend or compromise legal proceedings.
