Section 150 in Tamil Nadu Co-operative Societies Rules, 1988
150. [ Constitution of Recruitment Bureau. [Substituted by SRO A-7/ 2011 - G.O. Ms. No. 25, Co-operation, Food and Consumer Protection (Cj1), dated 27.2.2013.]
(1)(a)The Recruitment Bureau for the State constituted under Section 74 shall consist of(i)the Registrar of Co-operative Societies Chennai, who shall be its Chairman;(ii)the Managing Director or the Special Officer, as the case may be, of the Tamil Nadu State Apex Co-operative Bank, Chennai, who shall be its Member-Secretary;(iii)the Managing Director or the Special Officer as the case may be, of the Tamil Nadu Co-operative Union Limited - Member;(iv)the Managing Director or the Special Officer as the case may be, of the Tamil Nadu Co-opera live Marketing Federation Limited - Member, and(v)an officer of the Co-operative Department not below the rank of Joint Registrar of Co-operative Societies, who belongs to Scheduled Castes or Scheduled Tribes nominated by the Registrar from time to time - Member.(b)The Member-Secretary shall convene the meetings of the Recruitment Bureau for the State as and when necessary.(2)(a)The Recruitment Bureau for a Revenue District constituted under Section 74 shall consist of(i)the Additional Registrar or the Joint Registrar of Co-operative Societies, as the case may be, of the Region concerned, who shall be its Chairman;(ii)the Managing Director or the Special Officer as the case may be, of the Central Co-operative Bank concerned (other than Chennai Central Co-operative Bank), who shall be its Member-Secretary;(iii)the Deputy Registrar (Public Distribution System) of the District concerned except Chennai District and in the case of Chennai District, Joint Registrar (Public Distribution System) II, Chennai Region - Member;(iv)the circle Deputy Registrar in the Headquarters of the District concerned, except Chennai District and in Chennai District Deputy Registrar (Non credit) - Member and(v)an officer of the Co-operative Department not below the rank of Deputy Registrar who belongs to Scheduled Castes or Schedule Tribes nominated by the Registrar from time to time - Member.(b)The Member-Secretary shall convene t he meeting of the Recruitment Bureau for he Revenue district as and when necessary.(3)A Controller of Examinations, not below the rank of Joint Registrar of Co-operative Societies in the Co-operative Department or not below such rank in other departments appointed by the Government, shall assist the Recruitment Bureau for the State in the conduct of written examinations.(4)The Recruitment Bureau for the State shall recruit the paid officers or servants in the category of Junior Assistant and above in respect of all categories of societies, other than the Staff and Students Stores (Co-operative Stores).(5)The Recruitment Bureau for a Revenue District shall recruit Salesman and Packer for employment in the fair price shops under the Public Distribution system.] [Substituted by G. O. Ms. No. 716, Go-operation, Food and Consumers Protection, dated the 19th August 1989.]
