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State of Rajasthan - Section

Section 39A in Rajasthan Co-operative Societies Rules, 2003

39A. [ Recruitment Board for the co-operative societies. [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.]

(1)Recruitment of the employees of the categories of co-operative societies mentioned in sub-rule (4) shall be made by the Co-operative Recruitment Board, hereinafter called the Board in this rule, consisting of the following, namely:-
(i) Additional Registrar-I, Co-operative DepartmentRajasthan - Chairperson
(ii) One nominee of the Registrar. Co-operativeSocieties, Rajasthan, who shall be an officer having a grade paynot below Rs. 7600/- -Member
(iii) Director, Rajasthan Institute of Co-operativeEducation and Management, Jaipur -Member-Secretary.
(2)The Government may also appoint such other officers and employees to assist the Board, as it may consider just and necessary.
(3)The Board shall take up the process of recruitment on the requisition of the society concerned in accordance with the rules applicable to the society after the approval of the Registrar.
(4)The Board shall be the competent authority for conducting the process of selection and recommending the names of the employees of the following categories of co-operative societies, namely:-
(i)all apex and central level societies, except the societies in which there is neither any Government aid as mentioned in Chapter VII of the Act nor any Government servant posted as the Chief Executive Officer or an Executive Officer,
(ii)Primary Agricultural Credit Societies,
(iii)Primary Land Development Banks,
(iv)Urban Co-operative Banks,
(v)other societies having a Government share capital of Rs. 5 lakh or more: and
(vi)such other class of societies, on the recommendation of the Board mentioned in sub-rule (1), may be notified by the State Government for this purpose.
(5)Subject to the provisions of the rules applicable to the category of employees to be recruited by a society, the Board shall decide the selection criteria, procedure and criteria for short listing of candidates, including the manner of selection and other related issues, so that the recruitment's are made in a fair and transparent manner.
(6)Where in the opinion of the Board, it is necessary to take services of an independent agency having suitable expertise and repute for conducting a particular type of examination, it may do so with the prior approval of the Registrar.
(7)The Board may charge the fees for examination from the candidates as per the norms laid down therefor with the approval of the Registrar. Where the cost of conducting the examination is higher than the fees charged from the candidates, the Board shall be competent for charging the excess cost from the society concerned to recover its expenses.] [Added by Notification No. G.S.R. 53, dated 10.7.2017.]