Section 48(3) in The Chhattisgarh Co-Operative Societies Act, 1960
(3)[ The reservation of the seats on the board of the society from among its members belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes shall be in proportion to their membership.Provided that such reservation shall not exceed 50% of membership of the board.Provided further that one seat shall be reserved for Scheduled Castes and Scheduled Tribes, as the case may be.] [Substituted by C.G. Act No. 6 of 2013, dated 13.2.2013.]
