Section 48 in Punjab Self-Supporting Co-operative Societies Act, 2006
48. Officers and employees of a self-supporting co-operative society.
(1)A self-supporting co-operative society shall appoint such officers and employees, as in its opinion, may be necessary for the efficient performance of the functions of the self-supporting co-operative society.(2)The salary and allowances and other conditions of service of the officers and employees appointed under sub-section (1), shall be such, as may be determined by bye-laws.Chapter-VII Accounts
