Section 74(2) in The Gujarat Co-Operative Societies Act, 1961
(2)[ There shall be two professionals on the committee of the Central Co-operative Bank and the State Co- operative Bank having qualification prescribed by the Reserve Bank of India or, as the case may be, the National Bank. If such members are not elected on committee of the Central Co-operative Bank and the State Co-operative Bank, the Registrar shall direct the concerned bank to co-opt such professional on the committee within the time limit specified in such direction of the Registrar. If the bank fails to comply with the aforesaid directions, the Registrar shall appoint such professional member on the committee of the concerned bank. The professional member shall have all the rights of members inclusive of voting right and the term of such member shall be coextensive with the term of other elected members.] [Inserted by Gujarat 1 of 2008, Sec. 16 (w.e.f. 8.10.2007).]
