Section 28A in Kerala Cooperative Societies Act, 1969
28A. [ Reservation for women members and members belonging to Scheduled Castes or Scheduled Tribes in the committee. [Inserted by Kerala Act No. 29 of 1986.]
- [(1) Notwithstanding anything contained in this Acts the rules or the bye-laws, there shall be reserved in the committee of every society, [three of the total seats for women members] and one seat for a member belonging to the Scheduled Castes or the Scheduled Tribes.](2)Nothing contained in sub-section (1) shall prevent the women members and members belonging to the Scheduled Castes or Scheduled Tribes from being elected to the non-reserved seats in the committee.](3)[ Where there is no representation of women or members belonging to Scheduled Castes or Scheduled Tribes in the committee of a Society including those of the societies formed exclusively for the benefit of women and for persons belonging to Scheduled Castes or Scheduled Tribes, the Government or the Registrar shall nominate women and persons belonging to Scheduled Castes or Scheduled Tribes to the elected committee from among the members of such societies.] [Substituted by Kerala Act No. 7 of 2010.](4)A person nominated to the committee of a society or Bank shall have all the powers of a member elected to such committee and shall hold office during the pleasure of the Government or the Registrar, as the case may be.
