Section 56(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)[ No Co-operative society shall employ a salaried officer or servant with total monthly emoluments exceeding rupees 'one thousand' without the previous permission of the Registrar. The promotion of an employee to a higher post shall be deemed to be an appointment under this sub-rule.] [Added by Notification No. Co-op. A (3) 1/86 (s) dated 8-7-1987, Published in the Rajpatra, Himachal Pradesh as required under Article 348 (3) of the Constitution of India.]
