Section 52B in The M.P. Co-Operative Societies Act, 1960
52B. [] [Section 52-A renumbered as Section 52-B by M.P. Act No. 23 of 1986 [w.e.f. 21-7-1986].] Representation of women members on committee.
- If in the opinion of the State Government, it is necessary to provide adequate representation to women members on a committee of such society or class of societies, as it may, by general or special order, specify it may direct such society to provide reservation of seat for women on its committee :Provided that the number of seats so reserved shall not exceed [four] [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 26-4-1990].] in such committee :[Provided further that in the event of a society failing to elect the requisite number of women members in its committee or to elect less than such number of women members, the remaining members of the committee shall co-opt the requisite number of women members, from amongst women members of such society entitled to such representation and in the event of Committee failing to co-opt requisite renumber of women members the Registrar shall nominate the requisite number of members from amongst women members of such society entitled to such representation.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
