Section 29B in Rajasthan Co-operative Societies Act, 2001
29B. Constitution of Recruitment Board for the co-operative societies.
(1)There shall be a Co-operative Recruitment Board, hereinafter called the Board in this section, for selection and recommendation for recruitment of the employees of cooperative societies of the State, as may be prescribed in the rules.(2)The Board shall consist of a Chairperson and two other members and shall be constituted by the Government, in the manner prescribed.(3)The Board shall, looking at the requisition and requirement of the co-operative societies concerned, shall have the power to decide the selection criteria, pi-ocedure, criteria for shortlisting of candidates, which may include a decision as to whether and how to conduct a written examination and/or interviews.(4)Where the Board decides to conduct a written examination, it may conduct the same on its own or through an independent agency having suitable expertise and repute.]
