[18
March 2024] An Act further to amend the Maharashtra
Co-operative Societies Act, 1960. WHEREAS it is expedient further to amend the
Maharashtra Co-operative Societies Act, 1960, for the purposes hereinafter
appearing; it is hereby enacted in the Seventy-fifth Year of the Republic of
India, as follows :- This Act may be called the Maharashtra
Co-operative Societies (Second Amendment) Act, 2024. After section 69 of the Maharashtra
Co-operative Societies Act, 1960 (hereinafter referred to as "the
principal Act"), the following section shall be inserted, namely :- "69A. Constitution
of Co-operative District Cadre of Secretaries and establishment of Employment
Fund for such Cadre. (1) There shall be
constituted a Co-operative District Cadre of Secretaries of the Primary
Agricultural Co-operative Credit Societies (hereinafter in this section
referred to as "the Co-operative District Cadre") consisting of
persons recruited for this purpose by the District Supervision Co-operative
Society. The number of persons to be recruited in the Co-operative District
Cadre and their conditions of service shall be determined by the District
Supervision Co-operative Society in accordance with such general or special
guidelines, if any, as may be issued by the State Government, in this behalf,
from time to time. (2) A District Supervision
Co-operative Society may, from time to time, depute any person appointed by it
to work under any society referred to in sub-section (1) as it may consider
necessary. Where any such person is posted to work under any society, his
services shall be taken over by the society on such post, for such period and
on such other terms and conditions, as the District Supervision Co-operative
Society may determine. The person so posted shall draw his salary and
allowances from the Fund established under sub-section (4). (3) The immediate initial
supervisory control on the person appointed in the Co-operative District Cadre
and deputed or posted to work as a Secretary under each of the societies
referred to in sub-section (1) shall vest with the society concerned. Such
society shall follow the bye-laws of the District Supervision Co-operative
Society regarding the terms and conditions of services of Secretaries. (4) A District Supervision
Co-operative Society shall establish a Fund to be called "the Co-operative
District Cadre Employment Fund" and it shall be utilised for meeting the
expenses on the salaries, allowances and other emoluments to be paid to the
persons appointed to the Co-operative District Cadre and the other expenditure
relating to the Cadre. (5) Every society, which
derives any benefit directly from the service of any Secretary belonging to the
Co-operative District Cadre shall contribute to the said Fund at such rate and
in such manner as may be prescribed by the State Government. In determining the
rate of contribution, the State Government shall take into consideration the
expenditure referred to in sub-section (4), the services likely to be rendered,
the financial condition of the societies, including the loans disbursed and
outstanding and other non-credit activities undertaken by the concerned society. (6) The State Government may
make rules regulating all matters connected with or ancillary to the custody
and maintenance of, the payment of money into, and the expenditure and
withdrawal of money from, the said Fund.". In section 88 of the principal Act, in
sub-section (1), in the first proviso, for the words "within a period of
two years", the words "within a period of one year" shall be
substituted.Maharashtra Co-Operative
Societies (Second Amendment) Act, 2024