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State of Gujarat - Section
Section 74B in The Gujarat Co-Operative Societies Act, 1961
74B. [ [Deleted by Gujarat Act No. 17 of 2013, dated 15.4.2013.]
***] [Substituted by Gujarat 23 of 1982]| 74B. Reservation of seats on committees of certain societies, for Scheduled Castes and Tribes and small and marginal farmers.-[(1) On the committee of such society or class of societies as the State Government may, by general or special order direct, two seats shall be reserved as follows, namely :-(a) one for the persons belonging to the Scheduled Castes or the Scheduled Tribes or to both the Scheduled Castes and the Scheduled Tribes as the State Government may, having regard to the population of the Scheduled Castes and the Scheduled Tribes in the area of operation of the society, specify, and(b) one for the persons who are small farmers and marginal farmers.](2) Where any of such reserved seats is not filled by election or appointment the committee shall fill such seat by co-option of a member on the committee[from amongst other members] [Substituted for the words 'from amongst persons eligible to fill the reserved seats' by Gujarat 23 of 1982].Explanation.- For the purposes of this section,-(1) the expressions "marginal farmer" and "small farmer" shall have the meaning respectively assigned to them in clauses (g) and (p) of Section 2 of the Gujarat Rural Debtors' Relief Act, 1976 (President's Act of 1976);[(1-A) the expression "population" in relation to the area of operation of a society means the population of that area as ascertained at the last preceding census.] [Inserted by Gujarat 23 of 1982](2) the expression `Schedule Caste" means such castes, races or tribes or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Gujarat under Article 341 of the Constitution of India;(3) the expression "Schedule Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Article 342 of the Constitution of India.[Substituted by Gujarat 23 of 1982] |