Section 73A(1) in The Manipur Co-operative Societies Act, 1976
(1)The board of management of the society shall be constituted with such number of members as may be specified by the rules and bye-laws:Provided that the members of the Scheduled Castes, Scheduled Tribes and small farmers shall proportionately be represented in the Board by reservation of seats in the Board as may be prescribed in the rules and bye-laws:Provided further that the representatives of employees and workers of the concerned co-operative institution shall be included in the Board as may be provided by rules and bye-laws.
