Section 35(1) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(1)The Central Government shall constitute a body to be called the National Co-operative Societies Selection Committee (hereinafter referred to as the Selection Committee) consisting of the following persons :(i)The Secretary to the Government of India Department of Agriculture and Co-operation Chairman;(ii)The Additional Secretary to the Government of India Department of Agriculture and Cooperation dealing with Co-operation Member ;(iii)Chairman of two National Co-operative Societies to be nominated by the Central Government Member ;(iv)One expert in the management to be nominated by the Central Government Member;(v)The Managing Director, National Co-operative Development Corporation Member;(vi)Central Registrar of Co-operative Societies Member Secretary.
