Section 6 in Telangana State Handloom Weavers' Co-operative Society (Formation) Act, 1976
6. [ Management of the affairs of the new society. [Substituted by Act No.14 of 1983.]
(1)Notwithstanding anything in this Act, the co-operative Societies Act, or the rules made thereunder or the bye-laws for the time being in force, the management of the affairs of the new society shall vest in the Committee consisting of the following members, namely:-(i)[ one representative of the Primary handloom weavers co-operative societies (other than Primary Wool Weavers Co-operative Societies) in each District to be elected from among themselves by the delegates of such societies;](ii)one representative of the primary handloom wool weavers co-operative societies to be elected from among themselves by the delegates of such class of societies in the State;(iii)three nominees of the Government consisting of -(a)Director of Handlooms and Textiles;(b)Joint Secretary to Government or Deputy Secretary to Government in the Industries and Commerce Department dealing with the Handloom Industry;(c)one expert in Handlooms and Textiles technology;(iv)Managing Director, Telangana State Co-operative Bank;(v)Deputy General Manager, Regional office of the National Bank for Agricultural and Rural Development, Hyderabad;(vi)Regional Director, National Co-operative Development Corporation, Poona;(vii)Managing Director, Telangana State Handloom Weavers Co-operative Society Limited.(2)The elected members of the committee shall elect from among themselves a Chairman.]
