Section 3(4) in The National Co-Operative Development Corporation Act, 1962
(4)The General Council shall consist of the following members, namely:--(i)a President and a Vice-President, both to be nominated by the Central Government;(ii)eight members, ex officio, to be nominated by the Central Government from such of its Ministries dealing with economic matters as it may think fit;(iii)[ Chairman of the National Bank of Agriculture and Rural Development constituted under the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981), ex officio](v)Managing Director of the Food Corporation of India, constituted under the Food Corporations Act, 1964, (37 of 1964) ex officio;(vi)Managing Director of the Central Warehousing Corporation, constituted under the Warehousing Corporations Act, 1962 (59 of 1962), ex officio;(vii)[ one member to be nominated by the Central Government from amongst the chairmen of one of the Central financing institutions, ex officio] [Substituted by Act 45 of 2002 (w.e.f. 14.8.2002) ](viii)a member representing banks, to be nominated by the Central Government;(ix)Chairman of the National Co-operative Union of India, ex officio;(x)Chairman of the National Agricultural Co-operative Marketing Federation, ex officio;(xi)Chairman of the National Federation of Co-operative Sugar Factories, ex officio;(xii)Chairman of the All India Federation of Co-operative Spinning Mills, ex officio;(xiii)Chairman of the All India State Co-operative Banks' Federation, ex officio;(xiv)eleven members, other than those nominated under clause (xv), representing the States and the Union territories, to be nominated by the Central Government, provided that not more than one person shall be so nominated from each State or Union territory;(xv)eleven members to be nominated by the Central Government from among the Chairmen of the State level co-operative federations from the States and Union territories, provided that not more than one person shall be so nominated from each State or Union territory;(xvi)four members representing persons having special knowledge of, or practical experience in, agricultural co-operative development, to be nominated by the Central Government;(xvii)[four members] [The words 'three members' substituted by Act 45 of 2002 ] representing national level organisations engaged or interested in the promotion and development of co-operative programmes, to be nominated by the Central Government;(xviii)the managing director.
