Section 31(1) in Haryana Co-operative Societies Act, 1984
(1)Where the Government has subscribed to the share capital of a co-operative society to the extent of ten lakh rupees or more, the Government may notwithstanding anything contained in the bye-laws of the society, nominate another member in addition to those nominated under section 29 and appoint him as Managing Director :Provided that no person shall be appointed as Managing Director of a co-operative society unless he is a member of the Indian Administrative Service of Haryana Civil Service (Executive Branch) or Class I or II Officer of the Co-operative Department, Haryana, [or any other professional having qualifications and experience as may be prescribed] [Words added by Haryana Act No. 19 of 2006.] except in the case of the Haryana State Co-operative Labour and Construction Federation Limited, the Haryana Housing Apex Finance Society Limited and the Haryana Co-operative Dairy Development Federation Limited where technical persons may be appointed as Managing Directors:[Provided further that in case of a co-operative bank, the appointment of Managing Director shall be made in accordance with the guidelines of the Reserve Bank and such Managing Director who does not fulfil the criteria stipulated by the Reserve Bank shall be removed.] [Substituted by Haryana Act No. 18 of 2007.].
