Section 20(b) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(b)(i)The State Government as a member shall appoint its delegate for the meeting or the General Body by an order.(ii)A delegate once elected or appointed shall continue to hold office until another delegate is appointed or elected in his place or incurs any of the disqualification laid down in the Act, Rules or the Bye-laws or forfeits his right to held office by virtue in the provisions of the bye-laws of the society he represents.
