Section 29A in Rajasthan Co-operative Societies Act, 2001
29A. [ Officers and employees of co-operative societies. [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
(1)Notwithstandinganything contained elsewhere in this Act, the Registrar may issue general directions regarding the service conditions of the employees of a society or a class of societies in the interest of smooth functioning of societies and the general welfare of their employees.(2)The Registrar may also form a common cadre for the employees of a class of societies in whole or in part of the State and frame such guidelines regarding recruitment, remuneration, transfer, deputation, disciplinary action and other matters relating to the service conditions of the employees covered under such cadre.
