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State of Bihar - Section

Section 37 in The Bihar Co-operative Service Rules, 1975

37. Training.

- The period of training ordinarily be for Six months and a programme of training shall be approved by Registrar. During the period of the training, the trainee shall be attached either with Deputy Registrar, District Cooperative Officer or an experienced Assistant Registrar. The break-up of the six months' training will be as follows:-
Sl. No. Subject Periods
1. Study of Co-operative Laws, Rules & Bye-Laws andCo-operative Administration 3 weeks
2. Organization of Societies, registration, Annual GeneralMeetings,Committee Meetings Haisiat Registrars, loanapplication, liquidation etc. 3 weeks (Sic)
3. Accounts and Audit of Co-operative including those of CentralCo-operative Banks, test audit, audit notes, rectificationreports etc. 3 weeks
4. Study of Co-operative Farming, short, medium and long timefinancing. Financing of agricultural societies, Industrial andother types of Societies. 3 weeks
5. Inspection of different types of Primary and affiliatingsocieties-Multipurpose Co-operative Societies, Industrial,Handloom, Khadi, Farming, Vyapar Mandal, Central Banks, etc. 6 weeks
6. Study of the set-up of apex institutions, State Co-operativeBanks, State Marketing Union Ltd. 2 weeks
7. To work with Joint Registrar, Co-operative Societies andSpecial Deputy Registrar, Co-operative Societies. 4 weeks
    24 weeks (6 months)
At the completion of training under each item, the Probationer Officer will be required to prepare a note on the subject which should be submitted to the Officer with whom he is attached. At the end of the training period of six month, theOfficer giving training will send a special report to the Registrar, on how the Probationer Officer has been trained and whether he has acquired necessary experience to be put in-charge of the Circle.