Section 33(2) in The Assam State Co-operative Agriculture and Rural Development Bank Limited
(2)Appointment etc. of employees.-(a)Employees of the Bank, if admitted to membership of the Bank, shall have all the privilege of members have that they shall not be members of the Board or the Executive Committee of the Bank. The term employees does not include any person producing good for the Bank not any person elected to or appointed by Government to any office of the Bank unless specifically stated to the contrary at the time of appointment or later ;(b)The Board shall appoint and determine the remuneration of all employees of the Bank, provided that the Executive Committee may fill any vacancy in the cadre of employees temporarily pending appointment by the Board ;(c)The Board may dismiss or discharge any employees of the Bank excepting the Chief Executive Director and Executive Director, provided that the Executive Committee may suspend any employees pending the decision of the Board and may fill the temporary vacancy thus occurred.
