Section 105 in West Bengal Co-operative Societies Rules, 2011
105. Procedure for direct recruitment of staff by Co-operative societies.
(1) Subject to the provisions of rule 104A, all Co-operative societies shall notify their vacancies, other than those required to be reported to the Co-operative Service Commission, through publication of advertisement at least in one national daily newspaper, and to the Local Employment Exchange or to the Director, National Employment Exchange, as the case may be, and ask for names of suitable candidates in terms of the qualifications required of such candidates.(2)For selecting the candidates, the selection committee for selection of staff other than Group D staff may hold such test and interview or Viva Voce tests as it may consider expedient.(3)In cases where the Local Employment Exchange or the Director, National Employment Exchange, will not be in a position to furnish suitable names within two months from the date of notification of the vacancies, the concerned Co-operative society may start recruitment process of applications received on the basis of advertisement in the newspaper.(4)All Co-operative societies shall maintain the same percentage of vacancies reserved for candidates of scheduled castes, scheduled tribes and other backward classes as may be specified by the State Government by general or special order from time to time.(5)While calculating the vacancies to be filled up, all Co-operative societies shall give due consideration to the principles regarding absorption of casual and seasonal workers as enunciated by the Labour Department of the State Government.
