Section 23A in The Punjab Co-operative Societies Rules, 1963
23A. [ The manner of Co-option, the area of agricultural land to be held and the conditions required to be fulfilled for the purpose of section 26-A.] [Rule added by Punjab Government Gazette Notification dated March 4, 1971 (Section 2)] [Sections 85 (xd) and 26-A].
(1)The Registrar in his direction under Section 26-A shall intimate the number and class of persons to be co-opted in the committee of a co-operative society.(2)The committee of a co-operative society, to which a direction under Section 26-A has been issued by the Registrar, shall immediately after the receipt of such direction, call a meeting in accordance with these rules and the bye-laws.(3)The Committee shall then co-opt the number of members specified in the direction issued by the Registrar from amongst the members belonging to Scheduled Castes or Schedule Tribes or Backward Classes or from amongst members who hold, as landowner or tenant or as both, not more than two standard acres of agricultural land:Provided that the members so co-opted fulfil the conditions and qualifications prescribed for the elected members of the committee in these rules or in the bye-laws of such a co-operative society.Note:- 'Standard Acre' for the purposes of this rule shall have the same meaning as given in Punjab Security of Land Tenures Act, 1953 (Act 10 of 1953)
