Section 9 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
9. Appointment of employees, general conditions of their service and training of stuff.
9.1Appointing Authority. - The authority to make appointments to various posts in each category shall vest in the Board, which may delegate all or some of its powers to the Administrative Committee/Manager.The following general conditions shall apply to appointments in the service :9.2General conditions relating to appointment. - (a) Only Indian nationals, displaced persons from Pakistan who have permanently migrated to India or subjects of Nepal, Sikkim or Bhutan shall be eligible for appointment to the service.(b)No person shall be appointed by direct recruitment if he is less than 18 years old or above 45 years in age on the date of selection by the authority competent to make appointments. The upper age limit may be relaxed by the Board in genuine cases with the prior approval of the Registrar, Co-operative Societies.(c)No person shall he appointed unless he has been certified by an Officer not below the rank of Assistant Surgeon or Bank Medical Officer to be of sound constitution and medically tit to discharge his duties.(d)No person shall be appointed to the service if he has previously been dismissed front service of any Government department or any other Institution or has been convicted by the Court of Law as a result of some act of dishonesty or moral turpitude.(e)Deleted.(f)Save for a co-operative society exclusively for the benefit of the employees, no employee shall contest election to a Committee of any Co-operative Society affiliated to the Central Bank.(g)No person shall be directly appointed in the service of the Bank unless his antecedents have been verified to the satisfaction of the Bank through State Police Agency.9.3Nature of the Appointment. - 1. An appointment may be made in any of the following manners subject to the prescribed qualifications for the posts.(a)Ad-hoc (may be terminated within a period of 3 months without notice)(b)Temporary (may be terminated or made substantive subsequently)(c)Substantive.(d)Apprentice Secretaries : In future recruitment of new Secretaries shall be made on apprenticeship basis for 2 years and they shall be appointed in weaker societies. No direct recruitment of Secretaries shall be made in the regular time scale of the post.
