Section 74(1D) in The Gujarat Co-Operative Societies Act, 1961
(1D)(a)The society shall co-opt persons having experience in the field of banking, management, finance or specialisation in any other field relating to the objects and activities undertaken by the society as the members of the managing committee:Provided that the number of such co-opted members shall not exceed two in addition to the twenty- one members as specified in sub-section (1A).(b)The co-opted members as aforesaid shall not have the right to vote in any election of the society in their capacity as such members or to be eligible to be elected as office bearers of the Managing Committee.
