Section 29(4) in Rajasthan Co-operative Societies Rules, 2003
(4)For the purpose of constituting a Delegate General Body membership of a society may be divided into different groups on a territorial or any other suitable basis. The bye-laws of such a society may specify the number or proportion of the members of the committee who may be elected to represent each group on the committee and may specify that such representative may be elected :-(a)by all members of the society; or(b)by only that particular group of members of the society to which such representative belongs.
