Section 48(9) in The Chhattisgarh Co-Operative Societies Act, 1960
(9)Notwithstanding anything contained in this Act or rules made thereunder, Board shall co-opt those persons as members of the board having experience in the field of banking management, finance or specialization in any other field relating to the objects and activities undertaken by the co-operative society, as member of the board of such society:Provided that the number of such co-opted member shall not exceed two in addition to twenty-one members specified in sub-section (8) of this Section:Provided further that such co-opted members shall not have the right to vote in any election of the co-operative society in their capacity as such member or to be eligible to be elected as office bearers of the board.] [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.]
