Section 48B(2) in The M.P. Co-Operative Societies Act, 1960
(2)[ (a) In a society where not less than half of the members belong to Scheduled Castes and Scheduled Tribes, the representative shall be only from amongst the members belonging to such castes or tribes; and(b)In a society where not less than two-third of the members belong to other Backward Classes, the representative shall be from amongst the members belonging to such classes.]
