Section 20(2) in Rajasthan Co-operative Societies Act, 1965
(2)A service co-operative society, a marketing society and a central co-operative bank, as classified under the rules, shall respectively have the Sarpanch of the Panchayat of the village, Pradhan of the Panchayat Samiti and the Pramukh of the Zila Parishad of the district concerned, as an associate member.
