Section 98(4) in Himachal Pradesh Co-Operative Societies Act, 1968
(4)The State Government may by general or special order provide for:-(a)the calling of the meetings of the Council and the procedure at meetings;(b)duties of the Secretary to the Council;(c)sub-committees of the Council;(d)the term of office of nominated members of the Council and travelling allowance and daily allowance admissible to the members of the Council.
