Multi-State Cooperative Societies Act, 1984

50. Constitution of body of persons for preparation of list, etc.-

The Central Government shall -

a.      constitute a body of persons in the manner prescribed for the preparation of a list of persons eligible for appointment to the posts of Chief Executive and other managerial posts in national cooperative societies, the maximum pay-scale of which exceeds such amount as may be prescribed;

b.     make rules for regulating the recruitment, remuneration, allowances and other conditions of service of officers and other employees of national cooperative societies.