Section 27 in Rajasthan Co-operative Societies Act, 2001
27. Appointment of committees.
(1)The general body of a co-operative society shall entrust the management of the affairs of the society to a committee constituted in accordance with the bye-laws.Provided that in the case of a society registered after the commencement of this Act, the persons who have signed the application to register the society may appoint a committee to conduct the affairs of the society for the period of three months from the date of the registration, but the committee appointed under this proviso shall cease to function upon the constitution of a new committee which shall be constituted in accordance with the bye-laws within the said period of three months.(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.](3)Each member of the committee, including the members nominated by the State Government, if any, shall be entitled to cast one vote:Provided that where the member nominated by the State Government has any dissent with the resolution passed by the committee, he shall inform the Registrar about such dissent within a week.Provided further that a member nominated by the State Government shall neither participate in voting for the election of any officer nor shall have any franchise therefor.(4)At least one member each in the committee of a village service society, a farmers service society, a dairy cooperative society, a Land Development Bank and a Central Co-operative Bank shall be from scheduled caste, scheduled tribe, other backward classes and om en and, if for any reason, whatsoever, the members of the aforesaid sections, to the extent as aforesaid, are not elected on the committee of any society or a vacancy occurs therein, the deficiency or the vacancy of a member belonging to the aforesaid sections in the committee of such society shall be made good or filled in, as the case may he, by the committee, by co-option, from amongst members belonging to the aforesaid sections:[Provided also that where the committee of a society is removed under Section 30 and the remainder of the original term of the committee so removed is more than half of its original term, then the elections to the committee so removed is removed is more than half of its original term, then the elections to the committee may be held for the remainder of the them of the committee so removed, but where the committee is removed after completion of half of its original term, elections to the committee of the society for a full term shall be held at a time decided by the State Co-Operative Authority for the purpose of synchronizing elections of different tiers of the cooperative societies.] [Added by Act No. 31 of 2015, dated 30.6.2015.]
