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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(9) in Rajasthan Co-operative Societies Rules, 2003

(9)[ A short term co-operative credit structure society shall, subject to the general conditions and norms laid down by the Registrar in this regard, have autonomy in internal administrative matters including the personnel policy, staffing, recruitment, posting and compensation to staff.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]