Section 35(3) in Rajasthan Co-operative Societies Act, 1965
(3)The terms and conditions of the Chief Executive Officer appointed under this section shall be such as may be determined by the Government and the remuneration payable to him shall be paid out of the funds of the co-operative society.] [Inserted by Rajasthan Act No. 2 of 1991 127-3-1991.][35B. Appointment of Executive Officer. - (1) Notwithstanding anything contained in this Act or in the bye-laws of the society, where the Government has subscribed to the share-capital of a co-operative society to the extent of two lacs of rupees or more, the Government or any authority specified by the Government in this behalf may appoint an Executive Officer of such society. The officer thus appointed shall hold office during the pleasure of the Government or the specified authority as the case may be.
