Section 34(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)There shall be a President and a Vice President in a co-operative to be elected by the board from amongst its directors in accordance with the provisions of the bye-laws. The term of President and Vice-President elected by the board shall be coterminous with the term of the Board. The board shall at the time of election of President and Vice-President also elect representative who shall represent it in other co-operative and the representative so elected shall not be withdrawn by the board till the next elections of the board.
