Section 58(1)(b) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 58(1)(b) in The Delhi Co-operative Societies Rules, 2007

(b)Elected representatives (directors)

(i)Two representatives of Urban Thrift & Credit Co-operative Societies;

(ii)Three Representatives from Agricultural Credit/Non-Agricultural Credit Societies which will include Agricultural Marketing/Fruit and Vegetable Growers Marketing Co-operative Societies/Federation, excluding Delhi State Co-operative Agricultural Marketing and Supply Federation Ltd;

(iii)One representative of weavers (Handloom) co-operative societies;

(iv)One representative of Industrial co-operative societies (excluding Handloom Cooperative Societies) /Leather/Labour/Transport Co-operative Societies including individual members;

(v)One representative of consumer stores/housing cooperative societies;

(vi)One representative of other backward classes co-operative societies(Reserved);

(vii)One representative of SC/ST cooperative societies (Reserved);

(viii)One representative of women cooperative societies excluding Delhi State Women Co-operative Marketing & Service Federation Ltd (Reserved).

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NCT Delhi - Subsection

Section 58(1)(b) in The Delhi Co-operative Societies Rules, 2007