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[Cites 0, Cited by 0] [Section 49E(1)] [Section 49E] [Entire Act]

State of Chattisgarh - Subsection

Section 49E(1)(a) in The Chhattisgarh Co-Operative Societies Act, 1960

(a)Notwithstanding anything contained in this Act or rules or bye-laws made thereunder for every Apex Society where the State Government has contributed to its share capital or has given loans or financial assistance or has guaranteed the repayment of loans granted in any other form, there shall be a Managing Director, not below the rank of Class I Officer, who shall be selected by a committee constituted at the State level consisting of the Agriculture Production Commissioner, Chairman of the Apex Society, Registrar Co-operative Societies and one Director nominated by the Board of Apex Society :