Section 33 in Jharkhand Co-operative Societies Rules, 2008
33. Appointment of a paid employee.
(1)The appointment of a paid shall be subject to such condition as to qualification, designation, scale of pay and traveling allowances, furnishing of security, compulsory contribution to provident fund, grant of leave, salary, increment, transfer, punishment, suspension, removal or dismissal as may from time to time, be determined by the Registrar by general or special order in case of a co-operative society and by general body of in case of a self supporting society.(2)(a)A registered co-operative society or an employee aggrieved by any order of the Registrar under sub-rule (1) may within sixty days of the receipt of such order, prefer an appeal against the order to the State Government and the decision of the State Government thereon shall be final.(b)In the event of an employee of a registered self supporting society being aggrieved by an order of the or general body under sub rule (1), may, within sixty days of the receipt, of such order prefer an appeal against such order to the Co-operative Forum or the State Tribunal, as the case may be and the decision of the Co-operative Forum or Tribunal, as the case may be, shall be final.(3)Any appointment made hereinafter in contravention of the conditions determined under sub-rule (1) shall be void as if no such appointment ever existed and salary and other allowances paid, if any, to such persons shall be recoverable in accordance with law.
