Section 73A(2) in The Manipur Co-operative Societies Act, 1976
(2)Where the State Government-(a)has assisted indirectly in the formation or augmentation of the share capital of a society, or(b)has subscribed to the share capital of a co-operative society, or(c)has guaranteed in repayment of principal and payment of interest on loan and advances to a co-operative society, the State Government or any authority' specified by it in this behalf, shall have the right to nominate to the Board, Government officials experts in the line (of the activities of the co-operative societies) to the extent of one-third of the total number of its members or three members whichever is less:Provided that the nominees of the State Government or of the financing bank or other co-operative institutions shall not be entitled to vote at election.
