Section 74C in The Gujarat Co-Operative Societies Act, 1961
74C. Provision for conduct of elections of committees and officers of certain societies and term of office of members of committees.
(1)The election of members of the committees and of the officers by the committee, of the societies of the categories mentioned below shall be subject to the provisions of Chapter XI-A and shall be conducted in the manner laid down by or under this Chapter :-(i)[ Apex societies mentioned in the Schedule and such other apex societies as the State Government may, by general or special order, published in the Official Gazette, from time to time specify in this behalf, having regard to financial position and share capital of such societies;] [Substituted by Gujarat 23 of 1982](ii)all District Central Co-operative Banks;(iii)all Primary Land Development Banks;(iv)(a)all District Co-operative Sale and Purchase Organisation;(b)all Taluka Co-operative Sale and Purchase Organisation;(v)all Co-operative Sugar Factories;(vi)all Co-operative Spinning Mills;[(vi-a) all district co-operative milk unions; [Inserted by Gujarat 23 of 1982](vi-b) all taluka co-operative processing societies;](vii)any other society or class of societies, which the State Government may, by general or special order published in the Official Gazette, from time to time specify in this behalf, regard being had to the financial position and share capital of such institutions.(2)When the election of all the members of the committee of any such societies held at the same time, the members elected on the committee at such general election shall hold office for a period of [three years] [Substituted for 'five years' by Gujarat 23 of 1982] from the date on which the first meeting is held and shall continue in office until immediately before the first meeting of the members of the new committee.(3)Notwithstanding anything in the bye-laws of any such society, the committee of management shall be elected by a general body of members of the society and all other committees authorised by or under the bye-laws may be constituted by electing or appointing persons from among the persons who are members of the committee of management, and all such committees shall be sub-committees of the committee of management, and shall be subordinate to it :Provided that it shall be lawful for the State Government,-(a)to nominate its representatives on a Committee of any such society under Section 80, or(b)to nominate the first Committee of Management of any such society where the bye-laws of such society so provide.[Provided further that it shall be lawful for any body or authority to nominate its representative on a Committee of such society where the bye-laws of such society so provide.] [Added by Gujarat 14 of 1983, [7.1.1981]]]
