Section 27(2) in Rajasthan Co-operative Societies Act, 2001
(2)Every society shall have eleven elected members in its committee, who shall be elected by the general body of the society for a term of five years.[Provided also that no person shall be allowed to contest elections for more than one seat in the committee of a society:] [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.][(2-A) Notwithstanding anything contained in sub-section (2) above, there shall be such number of professionals on the committee of he Apex Co-operative Bank and Central Cooperative Banks as may be specified by the Reserve Bank of India from time to time and having special knowledge or experience in the field of accounting, law, banking, management, agriculture or rural economy or such knowledge or experience in such fields, if any, as may be specified by the Reserve Bank of India and in case such number of professionals do not get elected, the committee of such Apex Co-operative Bank or the Central Co-operative Bank, as the case may be, shall co-opt such number of professionals with full voting rights irrespective of whether such professionals are members or not :Provided that where a person has been co-opted as a member of the committee under this sub-section without having the requisite minimum qualifications, his co-option shall be treated as null and void and shall be removed from the office after giving him a reasonable opportunity of being heard.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
