Section 102A(4)(d) in Uttarakhand Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 102A(4)] [Section 102A] [Entire Act]

(d)the term of office of members of the council and traveling and daily allowances admissible to the members of the council-

(i)State co-operative council's term will be 3 years;

(ii)There will be maximum eleven members of the State co-operative council;

(iii)The State co-operative council's Secretary will not be below the rank of Additional Registrar co-operative societies.

Legal Document View