Section 38(4) in Himachal Pradesh Co-Operative Societies Rules, 1971
(4)[ The committee shall, as soon as may be possible, elect from among its members a President, Vice President and such other officers as are specified in the bye-laws:Provided that where the State Government:-(i)has subscribed to the share capital of a Cooperative Society;or(ii)has assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided under Section 48; or(iii)has guaranteed the repayment of principal and payment of interest on loans and advances to a society, to the extent of fifty lacs rupees or more, the State Government may, notwithstanding anything contained in the Rules or bye laws of the Society, appoint one of the members nominated under section 35 as Chairman of the committee of such Society:Provided further that a person so appointed as Chairman, shall hold office during the pleasure of the State Government.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
