Section 35(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)(a)Where the State Government-(i)has subscribed to the share capital of a co-operative society; or(ii)has assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided under section 48; or(iii)has guaranteed the repayment of a principal and payment of interest on loans and advances to a society;the State Government or any authority specified by the State Government in this behalf shall have the right to nominate [,having such qualifications and experience and in the manner as may be prescribed], not more than three members or one-third of the total number of the members of the committee of the society whichever is less [.] [Substituted for ':' and proviso omitted vide H.P. Act No. 20 of 1986 effective w.e.f. 7- 1-1988.](b)Where the employer has contributed to the share capital of a cooperative society of his employees to the extent of rupees five thousand or more, the employer shall have right to nominate two members or one-third of the total members whichever is less on the committee of such society.(c)Where any financing institution notified in this behalf by the Government has provided finance to a co-operative society, such financing institution shall have the right to nominate one member on the committee.
