Section 52(5) in The Chhattisgarh Co-Operative Societies Act, 1960
(5)Notwithstanding anything contained in this section,-(a)in the case of co-operative credit structure the share capital of the State Government shall not be more than twenty five percent of the issued equity share capital;(b)in the case of Co-operative Bank, if the State Government has contributed to the share capital of the bank, there shall be only one nominee of the State Government in the Board of Directors of the Bank;(c)there shall be no nominee of the State Government in the Board of Directors of Primary Agriculture Credit Co-operative Society.
