Section 52(1) in The M.P. Co-Operative Societies Act, 1960
(1)Where the State Government-(a)has subscribed to the share capital of a society; or(b)has assisted indirectly in the formation or augmentation of the share capital of a society as provided in Section 45; or(c)has guaranteed the repayment of principal and payment of interest on debentures issued by a society; or(d)has guaranteed the repayment of principal and payment of interest on loans and advances to a society;the State Government or any authority specified by the State Government in this behalf shall have the right to nominate such number of persons not exceeding [four] [Substituted by Section 4 of M.P. Act No. 7 of 1997 [w.e.f. 6-2-1997].] as it may deem fit on any or all of the committees of such society.
