Section 31 in Kerala Cooperative Societies Act, 1969
31. [ Nominees of Government on committee of an apex or a central society. [Substituted by Kerala Act No. 19 of 1987.]
(1)Where the Government,-(a)have subscribed to the share capital of an apex or a central society; or(b)have assisted indirectly in the formation or augmentation of the share capital of an apex or a central society; or(c)have guaranteed the repayment of principal and payment of interest on debentures issued by an apex or a central society; or(d)have guaranteed the repayment of principal and payment of interest on loans and advances to an apex or a central society, [the government or any other authority shall have the right to nominate not more than two persons to the committee of an Assisted Apex or Central Society.](2)A person nominated to the committee of an apex or a central society under subsection (1) shall hold office during the pleasure of the Government or the specified authority, as the case may be.(2A)[ The person nominated under sub-section (1) shall not be eligible to hold the office of the president/chairman or vice-president/vice-chairman of the Apex or Central Society nor will be eligible for being sent as the delegate of the Apex or Central Society.] [Inserted by Kerala Act No. 8 of 2013.](3)A person nominated to the committee of an apex or a central society under subsection (1) shall not take part in the discussion of any no- confidence motion or vote on any such motion.][***] [Omitted '(4)' by Kerala Act No. 8 of 2013.]
