Section 80 in The Gujarat Co-Operative Societies Act, 1961
80. Power to appoint Government nominee.
- [(1)] [Renumbered by Gujarat 23 of 1982] Where the State Government has subscribed to the share capital of a society, directly or through another society, or has guaranteed the repayment of the principal of and payment of interest on, debentures issued or loans raised by a society, [the State Government shall, notwithstanding anything contained in the bye-laws of such society, have the right to nominate three representative on the Committee of such society] [Substituted by Gujarat 14 of 1983], in such manner as may be determined by the State Government from time to time. The members so nominated shall hold office during the pleasure of the State Government, or for such period as may be specified in the order by which they are appointed, and any such member on assuming office shall have all rights, duties, responsibilities and liabilities as if he were a member of the committee duly elected.[Explanation. - Any nomination of the Registrar or his nominee on the Committee of a society under the bye-laws of such society shall not be construed as. nomination of the representative on that Committee in exercise of the right of the State Government under this sub-section.] [Inserted by Gujarat 14 of 1983](2)[ Where the State Government is of the opinion that having regard to the public interest involved in the operation as a society' it is necessary or expedient so to do, it may nominate its representative on the committee of such society as if the State Government had subscribed to the share capital of the society and the provisions of sub-section (1) shall, so far as may be, apply to such nomination.] [Added by Gujarat 23 of 1982](3)[ Notwithstanding anything contained in this Act or the rules or in the bye-laws, there shall be only one nominee of the State Government in the committee of the State Co- operative Bank or the Central Co-operative Banks where the State Government has subscribed to the share capital of such co-operative banks and no such nomination shall be made where the State Government has not subscribed to the share capital of such cooperative banks and no such nomination shall be made on the committee of a Primary Agricultural Credit Co-operative Society irrespective of whether the State Government has subscribed to the share capital of a society or not.] [Added by Gujarat 1 of 2008, Section 19 (w.e.f. 8.10.2007).]
