Section 35 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
35. Constitution of National Co-Operative Societies Selection Committee.
(1)The Central Government shall constitute a body to be called the National Co-operative Societies Selection Committee (hereinafter referred to as the Selection Committee) consisting of the following persons :(i)The Secretary to the Government of India Department of Agriculture and Co-operation Chairman;(ii)The Additional Secretary to the Government of India Department of Agriculture and Cooperation dealing with Co-operation Member ;(iii)Chairman of two National Co-operative Societies to be nominated by the Central Government Member ;(iv)One expert in the management to be nominated by the Central Government Member;(v)The Managing Director, National Co-operative Development Corporation Member;(vi)Central Registrar of Co-operative Societies Member Secretary.(2)The Selection Committee shall prepare a list of persons eligible for appointment to the post of the Chief Executive and other managerial posts in the National Co-operative Societies, the maximum pay-scale of which exceeds rupees four thousand per month in the manner hereinafter provided.(3)The Central Registrar shall, on the requisition received from the National Co-operative Society, convene the meeting of the Selection Committee for the purpose of preparation of list for the appointments to the post or posts for which the requisition has been received.(4)The Selection Committee shall, -(a)take appropriate steps to advertise, circulate or otherwise call for the names for the posts referred to in sub-rule (2) ;(b)screen the names received and prepare list of persons, after interview if necessary, suitable for appointment for the said posts in order of merit and forward it to the Central Government for its onward transmission to the concerned National Co-operative Society ;Provided that in the case of the existing Chief Executive or persons employed in other managerial posts in the National Co-operative Society on the date of the coming into force of these rules, who are in regular employment of the society, no such reference to the Selection Committee will be necessary.Provided further that in the case of the Chief Executives or persons employed in other managerial posts who are on deputation with the National Co-operative Society on the date of the enforcement of these rule 2, a reference to the Selection Committee shall be necessary on the expiry of the terms of deputation of such Chief Executives or persons.(5)The National Co-operative Society shall appoint the persons to the post of the Chief Executive and other managerial posts mentioned in sub-rule (2) from the list of persons recommended by the Selection Committee.(6)The Selection Committee may co-opt two experts at the time of selection of persons according to the requirements of posts or category of posts for which the list of persons is to be prepared.
