Section 36 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
36.
(a)Subject to the provisions of the Act, the Rules, Regulations and these Bye-laws, appointment, dismissal, removal, suspension and punishment of the employees and their emoluments and conditions of services shall be regulated and governed by the provisions of the service rules framed by the Board:Provided that no person shall be eligible for any paid appointment under the Federation, if he is near relation of Director of the Federation.(b)In respect of other matters relating to the fulfillment of the objects and conduct of the business of the Federation, Managing Committee of the Federation may frame appropriate regulations in consistent with the provisions of the Act, the Rules and the bye-laws and the directors of the General Body and or Registrar, if any.(c)The service rules and the regulations referred to in (a) and (b) above require for their adoption, a majority of not less than 2/3rd of the Directors present and no modification or amendments there to shall be valid unless carried by the same majority:Provided that adoption as well as amendments, if any, shall be taken up in a meeting of the Board called for this purpose with at least 10 days notice.
