Section 1 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
1. Short title commencement and application.
- 1.1 In pursuance of the provision of Section 84-A of the Punjab Co-operative Societies Act, 1961, the Registrar, Co-operative Societies, Haryana required the Haryana State Co-operative Bank Ltd., to constitute a Common Cadre for the employees in the service of a Central Co-operative Bank and the Secretaries in the service of Primary Co-operative Agricultural Credit/Service Societies, which are the members of that Bank. These Rules, as such have been framed by the Apex Bank as approved by the Board of Directors in their meeting held on 3.3.1975 and have got the prior approval of the Registrar, Co-operative Societies, Haryana, conveyed vide Tetter No. BKA 2/Credit/49 A/1578 dated the 20th February, 1975.1.2These Rules shall be called "The Haryana State Central Co-operative Banks' Staff Service (Common Cadre) Rules, 1975" and shall come into force with immediate effect in supersession of all previous rules/instructions issued governing the service conditions etc. of the employees covered by the Rules.1.3These Rules shall apply mutatis mutandis to all the Central Co- operative Banks in the Haryana Stale and the service conditions of all the employees working in the Central Co-operative Bank and the Secretaries of the Primary Co-operative Agricultural Credit Societies, which are members of that Central Co-operative Bank, shall be governed by these Rules. Provided that in case of the employees whose services are lent to the Bank by the Registrar, Co-operative Societies or Government or any other Agency, these Rules shall apply only to such extent as may be specified in the terms and conditions of deputation agreed upon with the competent authority.1.4These Rules shall be read with and subject to the Punjab Co- operative Societies Act, 1961 and the Rules framed thereunder.
