Section 29B(3) in Jammu and Kashmir Co-Operative Societies Act, 1989
(3)If any person has been co-opted as a member of the committee under sub-section (2) who does not, in the opinion of the Reserve Bank, possess requisite qualification, knowledge or experience as prescribed by the Reserve Bank, he shall, on being advised by the Reserve Bank or the National Bank, be removed from the office after giving him a reasonable opportunity of being heard.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
