KERALA CO-OPERATIVE SOCIETIES (4th AMENDMENT) RULES, 2020

 

PREAMBLE

In exercise of the powers conferred by Section 109 of the Kerala Co-operative Societies Act, 1969, (Act 21 of 1969), the Government of Kerala hereby make the following Rules further to amend the Kerala Co-operative Societies Rules, 1969, the same having been previously published under Notification No. Co-op-B1/460/2019/Co-op dated 18th May, 2020 in the Kerala Gazette Extraordinary No. 1257 dated 25th May, 2020, as required by sub-section (1) of Section 109 of the said Act, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Co-operative Societies (4th Amendment) Rules, 2020.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Kerala Co-operative Societies Rules, 1969, in Rule 185, after sub-rule (10) the following sub-rule shall be added namely.

"(11) 25% of the substantive vacancies in the post of peon/watchman in Primary Co-operative Societies shall be reserved for deposit/loan collection agents/appraisers. Such reservation shall be applicable, only to deposit/loan collection agents/appraisers who are appointed after obtaining specific approval from Registrar of Co-operative Societies and, who have collected at least twenty lakh rupees annually and to appraisers who have appraised gold for gold loan amounting rupees fifty lakhs having required qualification and have completed five years of service, on the basis of their seniority. This condition is not applicable to the appraisers of Urban Co-operative Banks."

Rule - 3. Amendment of Appendix III.

In item 1 "Co-operative Bank" under the sub-heading (c) 'Primary Credit Societies/Banks' in column (1) in the items class I (Super Grade), class I (Special Grade), class I, class II, class III, class IV, class V, class VI and class VII, in column (2), the words and symbols "Deposit/loan collection agents/appraisers" shall be inserted above the entry "Part-time sweeper" in column 4 and against the said entry the words "Number of posts shall be decided by the Registrar of Co-operative Societies in accordance with the financial position of the society/bank and the resolution of the Board of Directors" shall be inserted in column (5) and the words "rate of commission shall be fixed by Government from time to time" shall be inserted in column (6).

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KERALA CO-OPERATIVE SOCIETIES (4th AMENDMENT) RULES, 2020

 

PREAMBLE

In exercise of the powers conferred by Section 109 of the Kerala Co-operative Societies Act, 1969, (Act 21 of 1969), the Government of Kerala hereby make the following Rules further to amend the Kerala Co-operative Societies Rules, 1969, the same having been previously published under Notification No. Co-op-B1/460/2019/Co-op dated 18th May, 2020 in the Kerala Gazette Extraordinary No. 1257 dated 25th May, 2020, as required by sub-section (1) of Section 109 of the said Act, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Co-operative Societies (4th Amendment) Rules, 2020.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Kerala Co-operative Societies Rules, 1969, in Rule 185, after sub-rule (10) the following sub-rule shall be added namely.

"(11) 25% of the substantive vacancies in the post of peon/watchman in Primary Co-operative Societies shall be reserved for deposit/loan collection agents/appraisers. Such reservation shall be applicable, only to deposit/loan collection agents/appraisers who are appointed after obtaining specific approval from Registrar of Co-operative Societies and, who have collected at least twenty lakh rupees annually and to appraisers who have appraised gold for gold loan amounting rupees fifty lakhs having required qualification and have completed five years of service, on the basis of their seniority. This condition is not applicable to the appraisers of Urban Co-operative Banks."

Rule - 3. Amendment of Appendix III.

In item 1 "Co-operative Bank" under the sub-heading (c) 'Primary Credit Societies/Banks' in column (1) in the items class I (Super Grade), class I (Special Grade), class I, class II, class III, class IV, class V, class VI and class VII, in column (2), the words and symbols "Deposit/loan collection agents/appraisers" shall be inserted above the entry "Part-time sweeper" in column 4 and against the said entry the words "Number of posts shall be decided by the Registrar of Co-operative Societies in accordance with the financial position of the society/bank and the resolution of the Board of Directors" shall be inserted in column (5) and the words "rate of commission shall be fixed by Government from time to time" shall be inserted in column (6).