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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

State of Uttarakhand - Subsection

Section 31A(3)(l) in Uttarakhand Co-Operative Societies Act, 2003

(l)to create subject to provisions contained in the budget of the society, class III and class IV posts for a period of three months and to make, as appointing authority, recruitment thereto through the Board as provided in the regulations framed by the State Government in exercise of the powers under sub-section (2) of section 122;