Section 57B(19) in The Chhattisgarh Co-Operative Societies Act, 1960
(19)The Chief Executive Officer of the State Co-operative Bank and a Central Co-operative Bank, shall be appointed by the members of the board of the State Co-operative Rank or the Central Co-operative Bank, as the case may be, from among a panel of names not exceeding three persons eligible to hold the office of Chief Executive Officer in accordance with the criteria stipulated by Reserve Bank; and the aforesaid panel shall be recommended by a selection board consisting of the following persons all of whom shall be the members of the board of the State Co-operative Bank or the Central co-operative Bank as the case may be:(i)The nominee of State Government on the board.(ii)The nominee of the National Bank on the board.(iii)One other member of the board whether elected or co-opted.
