Section 35B in Himachal Pradesh Co-Operative Societies Act, 1968
35B. [ Appointment, powers and functions of Managing Directors. [Added vide H.P. Act No. 20 of 1986 effective w.e.f 7-1-1988.]
(1)Where the Government has subscribed to the share capital of a co-operative society to the extent of rupees five lakhs or more, the Government may, notwithstanding anything contained in the bye-laws of the society, nominate another member in addition to those nominated under section 35 and appoint him as Managing Director:Provided that no person shall be appointed as Managing Director of a co-operative society unless he is a member of the Indian Administrative Service or the Himachal Pradesh Administrative Service or Class-I Officer of the Co-operative Department [or an officer having relevant specialised or technical qualification.](2)A person nominated and appointed as the Managing Director under sub-section (1) shall be ex-officio member of the committee and shall hold office during the pleasure of the State Government and shall have a right to participate in the deliberations of the committee and shall also have the right to vote.(3)The Managing Director appointed under sub-section (1) shall exercise such powers as are assigned to him under the bye-laws or delegated to him by the committee. He shall discharge all such functions, consistent with the bye-laws as are assigned to him by the Government or the Registrar. He shall work under the superintendence and control of the committee.(4)The Managing Director of a co-operative society shall be its principal executive officer. All employees of the society shall function and perform their duties under his superintendence and control.(5)The Managing Director appointed under sub-section (1) shall be deemed to be on deputation with the society and his salary and allowances, as determined by the State Government, shall be paid from the funds of the society.]
