Section 23A(3) in The Punjab Co-operative Societies Rules, 1963
(3)The Committee shall then co-opt the number of members specified in the direction issued by the Registrar from amongst the members belonging to Scheduled Castes or Schedule Tribes or Backward Classes or from amongst members who hold, as landowner or tenant or as both, not more than two standard acres of agricultural land:Provided that the members so co-opted fulfil the conditions and qualifications prescribed for the elected members of the committee in these rules or in the bye-laws of such a co-operative society.Note:- 'Standard Acre' for the purposes of this rule shall have the same meaning as given in Punjab Security of Land Tenures Act, 1953 (Act 10 of 1953)
