Section 74A(2) in The Gujarat Co-Operative Societies Act, 1961
(2)No person shall, at the same time, be or continue to be, a designated officer of more than one society falling in Category I or Category II or [Category III or Category IV] of the categories mentioned below; and shall not be continued to be a designated officer in more than two societies in the aggregate [in the four categories] [Substituted for the words 'in the three Categories' by Gujarat 23 of 1982] :-Category I. - Societies, the area of operation of which, extends to the whole of the State.Category II. - (a) Societies, the area of operation of which does not extend to the whole of the State but extends to the City of Ahmedabad;[***] [Omitted by Gujarat 23 of 1982](b)Societies, the area of operation of which does not extend to the whole of the State but extends to one or more districts;[***] [Clause (c) was deleted by Gujarat 23 of 1982][Category III. - Societies the area of operation of which does not extend to the whole of a district but extends to more than one taluka in a district.Category IV. - Such societies (the area of which extends to a taluka or less than a taluka) as the State Government may, having regard to their share capital, financial position and the public interest involved in their operation, by notification in the Official Gazette specify.] [Category III, Category IV were Substituted for category III by Gujarat 23 of 1982]
