Section 80(3A) in Kerala Cooperative Societies Act, 1969
(3A)[ Notwithstanding anything contained in this Act or the rules made or orders issued thereunder or in the bye-laws of any society relating to the recruitment and conditions of service of officers and servants of societies, all appointments of officers and servants of the societies mentioned in the [Scheduled I] [Inserted by Kerala Act No. 6 of 1995.] for which direct recruitment is resorted to shall be made from a select list of candidates furnished by the Kerala Public Service Commission [and in making such recruitment the reservation principles under rule 14 to 17 of the Kerala State and Subordinate Service Rules, 1958 shall be followed.] [Added by Kerala Act No. 7 of 2010.]
