Section 17 in Jammu and Kashmir Co-operative Societies Rules, 2001
17. Election of members of committee by General Body
(1)A Co-operative Society may for the purpose of election of members to its committee divide its membership into different groups on a territorial or any other basis.(2)The bye-laws of such a society may specify the number or proportion of the members of the committee who may be elected to represent each such groups on the committee and may specify further that such representatives may be elected:-(a)by all the members of the society; or(b)by only that particular groups of members of the society to which such representatives belong.
