(3)The Legislature of a State shall, by law, make provisions for co-option of persons to be members of the board having experience in the field of banking, management, finance or specialisation in any other field relating to the objects and activities undertaken by the co-operative society, as members of the board of such society:Provided that the number of such co-opted members shall not exceed two in addition to twenty-one directors specified in the first proviso to clause (1):Provided further that such co-opted members shall not have the right to vote in any election of the co-operative society in their capacity as such member or to be eligible to be elected as office bearers of the board:Provided also that the functional directors of a co-operative society shall also be the members of the board and such members shall be excluded for the purpose of counting the total number of directors specified in the first proviso to clause (1).[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the co-operative societies cannot have more than 21 directors and all the elected office bearers and members have a fixed term of five years as of the date of the election in respect. Also, one seat for SC/ST and two seats for women are reserved on every cooperative society’s board. Also Refer]
