Section 32 in Haryana Co-operative Societies Act, 1984
32. Constitution of first committee.
- Notwithstanding anything contained in this Act, or the rules framed thereunder of the bye laws of a co-operative society, the first committee of a newly registered society, shall be elected by the promoter members as contained in the application for registration. The tenure of the said committee shall not exceed one year from the date of its registration.
