Where a co-operative society is divided into two more societies, the Registrar, while registering the new societies and the by-laws thereof shall also nominate interim Committee of Management for each such society. The interim Committee of Management of a society shall function tall the regular Committee of Management of the society is constituted in accordance with the rules and the bye-laws of the society:Provided that the interim Committee of Management shall be so constituted that the persons who reside permanently within the area of operation of the newly registered society and are elected members of the committee of management of the divided society, shall be nominated on the interim Committee of Management of the newly registered society:Provided further that if the newly registered society is a District Co-operative Bank, the District Assistant Registrar, and Deputy Director (Agriculture Extention) and District Development Officer shall also be nominated ex- officio members of the so constituted interim Committee of Management of the said newly registered Society.]
