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State of Chattisgarh - Section

Section 49B in The Chhattisgarh Co-operative Societies Rules, 1962

49B. [ Procedure of appointment of Managing Director and Chief Executive Officer. [Inserted by notification No. F-15-40-97-XV-1, dated 12-4-99.]

(1)The Managing Director and Chief Executive Officer of the Apex Society under Section 49-E of the Act shall be appointed on the recommendation of a Selection Committee consisting of-
(a) Agriculture Production Commissioner Chairman
(b) Chairman of the concerned Apex Society Member
(c) One Director of concerned Apex Society to be nominated by theBoard of the Apex Society. Member
(d) Registrar, Co-operative Societies, Chhattisgarh Member Secretary.
(2)Administrative-Department of Apex Society shall make a reference to the Chairman of the Selection Committee for selection of the Managing Director and Chief Executive Officer.
(3)The Chairman of the committee on receipt of the reference shall fix the date of the meeting of the Selection Committee.
(4)The Chairman of the concerned Apex Society shall send the name of the two nominated Directors to the Member Secretary of the Selection Committee 15 days before the meeting in writing.
(5)Notice of the meeting of the Selection Committee shall be issued by the Member-Secretary of the Committee at least seven days before the meeting.
(6)The quorum of the meeting shall be at least 3 Members out of which the presence of the Chairman of the Selection Committee shall be compulsory.
(7)The Member-Secretary shall submit a panel of names before the Selection Committee in consultation with the General Administration Department and the Administration Department of the concerned Apex Society and submit it to the committee.
(8)In the case of equality of votes the Chairman of the Selection Committee shall have a second or casting vote.
(9)After the selection the Member Secretary shall inform the State Government in the Administrative Department.
(10)The appointment order shall be issued by the Administrative Department of the concerned Apex Society.] [Substituted by notification No. F-5-5-90-XV-1, dated 12-5-90.]