Section 39A(4) in Rajasthan Co-operative Societies Rules, 2003
(4)The Board shall be the competent authority for conducting the process of selection and recommending the names of the employees of the following categories of co-operative societies, namely:-(i)all apex and central level societies, except the societies in which there is neither any Government aid as mentioned in Chapter VII of the Act nor any Government servant posted as the Chief Executive Officer or an Executive Officer,(ii)Primary Agricultural Credit Societies,(iii)Primary Land Development Banks,(iv)Urban Co-operative Banks,(v)other societies having a Government share capital of Rs. 5 lakh or more: and(vi)such other class of societies, on the recommendation of the Board mentioned in sub-rule (1), may be notified by the State Government for this purpose.
