Section 38(7) in The Karnataka Souharda Sahakari Act, 1997
(7)[ The Federal cooperative shall determine the remuneration payable to the Administrator. The amount of such remuneration and the expenses made by the Administrator in connection with the management of the cooperative shall be borne from out of the funds of the cooperative. The service rules applicable to the officer or employee appointed as Administrator of the cooperative shall continue to govern his service as Administrator of the cooperative] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
