Section 48(8) in The Chhattisgarh Co-Operative Societies Act, 1960
(8)[ Notwithstanding anything contained in this Act or the rules made thereunder or bylaws of the societies total number of members of the board shall not exceed twenty-one, of which two shall be women:Provided further that co-opted specialist member appointed under provisions of sub-section (9) of this Section and ex-officio member, and Government nominee appointed under provisions of sub-section (1) of Section 52 and functional director(s) shall be excluded from the maximum number of members for the purpose of this sub-section.
