Section 28(4) in Haryana Co-operative Societies Act, 1984
(4)[ The committee shall, unless removed earlier by the Registrar, hold office for a period of five years from the date of elelction:Provided that if tenure of a committee already constituted has expired on 1st day of January, 1995, or till the promulgation of the Haryana Co-operative Societies (Amendment) Ordinance, 1995, it shall be deemed to have been continued for a period of five years from the date of election :Provided further that the tenure of the committee of Primary, Central and Apex Milk Producer's Co-operative Societies shall be as specified in the bye-laws of such societies.] [Substituted by Act No. 6 of 1995.]
