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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(4)(ii) in The Bihar Co-operative Societies Act, 1935

(ii)Where the share of the State Government in the share capital of such registered society exceeds fifty per cent, but does not exceed sixty percent of the total share capital of the registered society, the State Government shall have the right to nominate such number of members of the Managing Committee including the Chairman, as is nearest up to one-half of the total, and such right once accrued shall continue until the share of the State Government in the share capital of the registered society goes down to less than forty percent;