Section 122 in Uttarakhand Co-Operative Societies Act, 2003
122. Authority to control employees of co-operative societies.
(1)The State Government may constitute an authority or authorities, in such manner as may be prescribed, for the recruitment, training and disciplinary control of the employees of co-operative societies, or a class of co-operative societies, and may require such authority or authorities to frame regulations regarding recruitment, emoluments, terms and conditions of service including disciplinary control of such employees and, subject to the provisions contained in section 70, settlement of dispute between an employee of a co-operative society and the society.(2)The regulations framed under sub-section (1) shall be subject to the approval of the State Government and shall. After such approval, be published in the Gazette, and take effect from the date of such publication and shall supersede any regulations made under section 121.(3)Direct recruitment of employee of class III and IV at district level shall be made by the committee constituted by the Registrar and procedure laid down by Registrar co-operative societies.(4)In the Direct recruitment of employees of class I and II the Chairman of the concerned society shall be a member of selection Board/committee.
