Section 28(1) in Haryana Co-operative Societies Act, 1984
(1)The members of the committee of a co-operative society shall be elected in the manner prescribed and no person shall be so elected unless he is a member of the society:[Provided that at least one member belonging to the Scheduled Caste and one woman member shall also be represented through election in every committee of a co-operative society in the manner prescribed :Provided further that at least one member belonging to backward class shall also be represented through election in the committee, if their number is ten percentum or more of the total membership of the society, in the manner prescribed.] [Proviso added by Haryana Act No. 19 of 2006.]
