Section 38(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)The managing committee of a Co-operative Society shall be constituted by :-(a)[ election from amongst the members of the Society;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](b)appointment by the Registrar in the manner provided in Rule 39;(c)nominees of the Government under section 35 of the Act; and(d)nominees of the other Co-operative Societies as provided in the bye-laws.
