Section 74BB in The Gujarat Co-Operative Societies Act, 1961
74BB. [ Reservation of seats for woman in committee of society. [Inserted by Section 3 of the Gujarat Co-operative Societies (Amendment) Ordinance, 1997 (8 of 1997) Published in Gujarat Government Gazette Extraordinary Part IV-A, No. 23, dated 14.10.1997, para 24-1, and again inserted by Section 3 of the Gujarat Co-operative Societies (Amendment) (Second) Ordinance, 1997 (14 of 1997), published in the Gujarat Extraordinary Part IV, No. 20 dated 20.12.1997 para 31-1]
(1)There shall be reserved for women,-(a)one seat in a committee consisting of not more than eleven members, and(b)two seats in committee consisting of more than eleven members.(2)(a)Where in a committee, existing on the date of commencement of the Gujarat Co-operative Societies (Amendment) Ordinance, 1997 (Gujarat Ordinance 8 of 1997),-(i)consisting of not more than eleven members, there is no woman as a member;(ii)consisting of more than eleven members, there is no woman as a member or only one woman as a member, the society shall, notwithstanding anything contained in the bye-laws of the society, elect, co-opt or appoint in accordance with its bye-laws, in addition to the existing members of the committee, one woman as a member in a committee referred to in clause (i) and two women as members or, as the case may be, one woman as a member in committee referred to in clause (ii).(b)Where a society does not elect, co-opt, or appoint a member under sub-section (2) within two month from the commencement of the Gujarat Co-operative Societies (Amendment) Ordinance, 1997, (Gujarat Ordinance 8 of 1997), the Registrar shall, notwithstanding anything contained in the bye-laws of the society, appoint additional member or members in the committee in accordance with the provisions of sub-section (2).(3)The term of office of the members so elected, co- opted or appointed under clause (a) or (b) of sub-section (2) shall expire on the expiry of the term of office of the other members of the committee.]
