Section 48(3) in The M.P. Co-Operative Societies Act, 1960
(3)[ [(a) On the Committee of primary society:-(i)in which half or more than half the members belong to Scheduled Castes, Scheduled Tribes, and other backward classes, not less than half the total number of seats, shall be reserved for the member belonging to such castes, tribes and backward classes in such proportion as may be prescribed;(ii)in which one fourth or more than one fourth, but less than half the members belong to Scheduled Castes, Scheduled Tribes and other backward classes, three seats shall be reserved for the members belonging to such castes, tribes and backward classes of which one seat each shall be reserved for each class.(iii)in which the number of members belonging to Scheduled Castes, Scheduled Tribes, and other backward classes is less than one fourth of total number of members, one seat shall be reserved for a member belonging to such castes, tribes and other backward classes, which has the larger number of members in the society.](iv)[ which is operating in a Scheduled Area, the number of seats to be reserved for Scheduled Tribes shall bear as nearly as may be the same proportion as members belonging to Scheduled Tribes bear to the total memberships of the society. [Inserted by Section 6 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].]Explanation. - For the purpose of this clause the Co-operative Land Development Bank shall be deemed to be a primary society.] [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 26-4-1990].](b)On the Committee of such Central or Apex Society or class of Central or Apex societies as the State Government may having regard to the total membership of [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] in the Primary Societies affiliated to such Apex or Central Society, by general or special order, direct, such number of seats as may be specified in the order shall be reserved for the members belonging to [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]:Provided that the number of seat so reserved shall not exceed [two] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] for each category of members:Provided further that on the Committee of every Central or Apex Society of the Resource class at least one seat each shall be reserved for the members of [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].(c)In the event of society falling to elect requisite number of members or to elect less than such number of members, as is specified in clauses (a) and (b), the members of the committee shall co-opt the requisite number of members from amongst members of such society eligible for such representation and in the event of the Committee failing to do so, Registrar shall nominate the requisite number of members from amongst members of such society eligible for such representation.]
