Section 39(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Notwithstanding any limits prescribed in the bye-laws, in order to represent appropriate interests, the Registrar shall have powers to appoint an additional number of members for the Managing Committee, not exceeding one-third of the number of elected members;Provided that the total number of committee members so appointed or nominated and elected under clauses (a), (b), (c) and (d) of sub-rule (1) of rule 38 shall not exceed the maximum limit laid down under sub-rule (2) of rule 38.[(1-A) Out of the persons appointed under sub-rule (1) one shall be a person belonging to scheduled castes, one belonging to scheduled tribes and the remaining, if any, representing other appropriate interests including the interests of women, unless a member each belonging to the scheduled castes and scheduled tribes and representing other interests has already been elected on such Committee.] [Amended on 27th April, 1976.]
