(1)The board shall consist of such number of directors as may be provided by the Legislature of a State, by law:Provided that the maximum number of directors of a co-operative society shall not exceed twenty-one:Provided further that the Legislature of a State shall, by law, provide for the reservation of one seat for the Scheduled Castes or the Scheduled Tribes and two seats for women on board of every co-operative society consisting of individuals as members and having members from such class or category of persons.
