Section 30B(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Notwithstanding anything contained in section 32-A, for managing the affairs of Cooperative Banks as mentioned in clause (a) of sub-section (1), the Government or Professional Boards as constituted under sub-section (1) may appoint Managing Director or such officers for such period and on such terms and conditions as may be prescribed by the Government or the Professional Board.]
