Section 14(2) in The Bihar Co-operative Societies Act, 1935
(2)[ The management of registered Society shall be vested in managing committee constituted in accordance with the provisions of this Act and Rules/bye-laws of the society made under this Act.Notwithstanding any thing contained in any provision of this Act or Rules Bye-laws of the Society the maximum number of members including office bearer or office bearers in a managing committee of Society shall be seventeen in Apex and State level Society, fifteen in Central Co-operative Society and thirteen in Primary Society:Provided that in the managing committee of such Societies or of class of societies and in such areas as the State Government may by general or special order direct atleast two seats shall be reserved for members belonging to the scheduled castes or scheduled tribes, two seats for the ladies and one seat each for backward and other backward caste. The seats so reserved shall be filled up from amongst the members of scheduled castes or scheduled tribes, ladies and backward and other backward castes members either by election or/and by cooption.This provision shall apply to all Societies from the Primary Society and up to the Apex Society.] [Substituted by (Amendment) Act 10 of 2002.]
