Section 31 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
31. Central Government Or State Government Nominees On The Board.
(1)Where the Central Government or the State Government has subscribed to the share capital of a Multi-State Co-operative Society, or has guaranteed the repayment of principal and payment of interest on debentures issued by such society, or has guaranteed the repayment of principal and payment of interest on loans and advances to such society, or has provided grant or subsidy to such society, the Central Government or the State Government, as the case may be, or any other person authorised by the Central Government or the State Government, shall have the right to nominate on the board such number of persons not exceeding 3 or l/3rd of the total number of members thereof, whichever is less.(2)Notwithstanding anything contained in these rules, the bye-laws of a Multi-State Cooperative Society may provide for the nomination by the Central or State Government of persons in excess of the limits referred to in sub-rule (1).
