Section 33 in Rajasthan Co-operative Societies Act, 1965
33. Appointment of committees.
- The general body of a co-operative society shall constitute a committee in accordance with the bye-laws and shall entrust the management of the affairs of the society to such committee:Provided that in the case of a society registered after the commencement of this Act, the persons who have signed the application to register the society may appoint a committee to conduct the affairs of the society for the period of three months from the date of the registration, but the committee appointed under this proviso shall cease to function upon the constitution of a new committee which shall be constituted in accordance with the bye-laws within the said period of three months:[Provided further that at least one-third of the members of the committee of a village service society, a farmers service society, a Primary Land Development Bank and a Central Co-operative Bank shall be from weaker sections and if for any reason whatsoever, the members of weaker sections to the extent as aforesaid are not elected on the committee of any society or a vacancy occurs amongst them, the deficiency or the vacancy shall be made good or filled in, as the case may be, by the State Government or by the Registrar if so authorised by the State Government in relation to any society, by nominating persons belonging to weaker sections on the committee of such society:Provided further that in the case of a Central Co-operative Bank or a Land Development Bank or a farmers service society, where the term of the elected members of the committee of such society has not expired on the date of the coming into force of the Rajasthan Co-operative Societies (Amendment) Act, 1976 and the committee of such society does not have at least one-third of its members from amongst the weaker sections, the State Government shall, notwithstanding anything to the contrary contained in this Act or the rules framed thereunder, or the bye- laws of such society, nominate on the committee of such society such further number of members, as may be necessary, to have at least one-third of its members from amongst the weaker section.] [Inserted by Rajasthan Act 17 of 1976.][Provided also that notwithstanding anything to the contrary contained in this Act, or the rules framed thereunder, or the bye-laws of a society, there shall in all nine elected members in a committee and in the case of an Agricultural Marketing Society, out of such nine members two shall be from amongst the individual agriculturist members of such society.] [Inserted by Rajasthan Act No. 2 of 1992 [25-10-91]]
