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State of Uttar Pradesh - Section

Section 30 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

30.

(a)Board of Directors shall consist of 12 directors as detailed below.
(1) Nominees of the Stale Government .. .. 2
(2) Representatives of affiliated Milk Unions .. .. 7
(3) Representative of NDDB .. .. 1
(4) Representative of financing agency .. .. 1
(5) Managing Director, PCDF .. .. 1
(b)The Board of Directors shall from amongst its members elect a Chairman. The Chairman so elected shall hold the office as per provisions in the Act and the Rules.
(c)
(i)Notwithstanding anything contained in the bye-laws, if the State Government exercise powers under Section 34of the Act, the Board shall be reconstituted as per provisions under Section 34 (5) replacing the desired number of directors of the existing Board other than the Managing Director and at least three directors representing Milk unions.
(ii)In the event of expiration of the period of nomination by the Government under sub-clause (i) of clause (c) above, the Board of Directors shall be reconstituted as per provision of Section34(6) of the Act.