Section 21 in The Multi-State Co-Operative Societies Rules, 2002
21. Terms and conditions of the chief executive.
- Where the Central Government or a State Government holds fifty one per cent or more equity capital of a multi-State co-operative society, the qualifications and eligibility conditions for the post of Chief Executive, the salaries and allowances, other terms and conditions of service including suspension, removal, pension, gratuity, retirement benefits, etc., shall be as approved by the Central Government.
