Section 58(1) in The Delhi Co-operative Societies Rules, 2007
(1)Subject to the provisions of section 35 of the Act and notwithstanding anything contained in the bye-laws of the financing bank, the maximum strength of the committee shall be nineteen including two Government nominees ( one from cooperative department and one from Finance department) nominated by the Government and one nominee of NABARD. The Managing Director/Chief Executive Officer of the bank would act as the member secretary of the committee. The Managing Director will be appointed by the committee in consultation with Government. The remaining sixteen directors shall include five institutional directors and eleven elected directors as under:-(a)Institutional directors: -(i)One seat for Urban Co-operative Banks Federation;(ii)One seat for Delhi State Co-operative Union.(iii)One seat for Delhi Co-operative Housing Finance Corporation.(iv)One seat for Delhi State Agricultural Co-operative Marketing and Supply Federation Ltd;(v)One seat for Delhi State Women Co-operative Marketing & Service Federation Ltd.Note: - The above institution shall nominate either President/Chairman or General Secretary/Secretary as its representatives.(b)Elected representatives (directors)(i)Two representatives of Urban Thrift & Credit Co-operative Societies;(ii)Three Representatives from Agricultural Credit/Non-Agricultural Credit Societies which will include Agricultural Marketing/Fruit and Vegetable Growers Marketing Co-operative Societies/Federation, excluding Delhi State Co-operative Agricultural Marketing and Supply Federation Ltd;(iii)One representative of weavers (Handloom) co-operative societies;(iv)One representative of Industrial co-operative societies (excluding Handloom Cooperative Societies) /Leather/Labour/Transport Co-operative Societies including individual members;(v)One representative of consumer stores/housing cooperative societies;(vi)One representative of other backward classes co-operative societies(Reserved);(vii)One representative of SC/ST cooperative societies (Reserved);(viii)One representative of women cooperative societies excluding Delhi State Women Co-operative Marketing & Service Federation Ltd (Reserved).Note: - For the purpose of SC/ST/OBC and Women Co-operative Societies mentioned in sub-clause( vi), (vii) and (viii) above, the membership in such co-operative society of respective category shall be exclusively women or person belonging to SC/ST or the backward classes respectively.
