Section 39(1) in Rajasthan Co-operative Societies Rules, 2003
(1)Notwithstanding anything contained in the bye-laws of any society, no co-operative society shall appoint any person as its paid officer or employee in any category of service, unless he possesses the qualifications and furnishes the security, if so specified by the Registrar from time to time, for such category of service in the society, or for the class of society to which it belongs. [The conditions of service including the procedure of recruitment discipline] [Substituted 'The conditions of service including discipline' by Notification No. G.S.R. 53, dated 10.7.2017.] and control of the employees of the societies shall be such as specified by the Registrar.
