Section 28(1A) in Kerala Cooperative Societies Act, 1969
(1A)[ Notwithstanding anything contained in the bye-laws of the Society, the number of the members of the committee shall not be less than seven and shall not exceed thirteen in the case of primary Co-operative Societies and twenty five in the case of all other types of co-operative societies.] [Substituted by Kerala Act No. 7 of 2010.][Provided that in the case of committees of Primary Co-operative Societies constituted prior to the commencement of the Kerala Co-operative Societies (Amendment) Act, 2010 the maximum number of members shall be fifteen.] [Inserted by Kerala Act No. 7 of 2010.][Provided further that this section shall not be applicable to the committees of Primary Co-operative Societies and all other types of co-operative societies constituted prior to the commencement of the Kerala Co-operative Societies Amendment) Act, 2013:Provided also that this section shall not be applicable to the societies where election notification was issued and election procedure was started on the basis of the existing provisions of the Act prior to the commencement of the Kerala Co-operative Societies (Amendment) Act, 2013.] [Added by Kerala Act No. 8 of 2013.]
