Section 39 in Himachal Pradesh Co-Operative Societies Rules, 1971
39. Appointment of Managing Committee member by the Registrar.
(1)Notwithstanding any limits prescribed in the bye-laws, in order to represent appropriate interests, the Registrar shall have powers to appoint an additional number of members for the Managing Committee, not exceeding one-third of the number of elected members;Provided that the total number of committee members so appointed or nominated and elected under clauses (a), (b), (c) and (d) of sub-rule (1) of rule 38 shall not exceed the maximum limit laid down under sub-rule (2) of rule 38.[(1-A) Out of the persons appointed under sub-rule (1) one shall be a person belonging to scheduled castes, one belonging to scheduled tribes and the remaining, if any, representing other appropriate interests including the interests of women, unless a member each belonging to the scheduled castes and scheduled tribes and representing other interests has already been elected on such Committee.] [Amended on 27th April, 1976.](2)[ The members so appointed under sub-rules (1) and (1-A) shall hold office till the next election of the Managing Committee or till another person is appointed in his place, whichever is earlier and shall have the right to vote. The Registrar shall either confirm their membership to the committee or shall appoint other persons in their place for the next term of the Committee.] [Amended on 27th April, 1976.](3)Managing Committee members appointed under this rule may or may not be the members of the society but should have all the qualifications prescribed for membership of a Co-operative Society and the managing committee.(4)If a vacancy occurs in the office of an appointed member on the managing committee the vacancy shall be filled up by an appointment by the Registrar, and not by co-option.
