Section 74C(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Notwithstanding anything in the bye-laws of any such society, the committee of management shall be elected by a general body of members of the society and all other committees authorised by or under the bye-laws may be constituted by electing or appointing persons from among the persons who are members of the committee of management, and all such committees shall be sub-committees of the committee of management, and shall be subordinate to it :Provided that it shall be lawful for the State Government,-(a)to nominate its representatives on a Committee of any such society under Section 80, or(b)to nominate the first Committee of Management of any such society where the bye-laws of such society so provide.[Provided further that it shall be lawful for any body or authority to nominate its representative on a Committee of such society where the bye-laws of such society so provide.] [Added by Gujarat 14 of 1983, [7.1.1981]]]
