Section 59(1)(b) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 59(1)(b) in The Delhi Co-operative Societies Rules, 2007

(b)Elected Representative (Ten)

(i)Two representatives from the individual members of the Delhi State Co-operative Union Ltd.

(ii)Three representatives from urban thrift and credit co-operative societies;

(iii)One representative from co-operative banks;

(iv)One representative from the Agricultural Credit/ Non-Agricultural Credit Co-operative societies which shall also include Agricultural Marketing Fruit and Vegetable growers Marketing co-operative societies/ federations, and also Agro and Livestock based cooperative societies.

(v)One representative from handloom co-operative societies including handloom cooperative federations;

(vi)One representative from women cooperative societies.

(vii)One representative from co-operative Housing societies /industrial societies/labour/transport societies and consumer co-operative Stores.

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NCT Delhi - Subsection

Section 59(1)(b) in The Delhi Co-operative Societies Rules, 2007