Section 35(1) in Rajasthan Co-operative Societies Act, 1965
(1)Where the Government-(a)has subscribed to the share capital of a co-operative society, or(b)has assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided in Chapter VI; or(c)has guaranteed the repayment of the principal and payment of interest of debentures issued by a co-operative society; or(d)has guaranteed the repayment of principal amount-and payment of interest on loans and advances to a co-operative society;the Government or any authority specified by the Government in this behalf shall have the right to nominate not more than three members of one-third of the total number of members of the committee of a co-operative society, whichever is less;Provided that such nominees shall only be Government servants.
