Section 80(3) in The Gujarat Co-Operative Societies Act, 1961
(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).]
