(1)A Co-operative Society other than an apex society may have as many persons on its Committee of Management as may be provided in its bye-laws; subject to a maximum of fifteen persons. In the case of an apex society the maximum number may be seventeen persons. Any other committee or sub-committee of the society shall be smaller than its Committee of Management and in no case such committee or sub-committee shall consist of more than seven persons:Provided that in the Committee of Management of every co-operative society three seats shall be reserved of which one shall be reserved for Scheduled Castes or Scheduled Tribes, one for other backward classes of citizen and one for women:Provided further that in the case of Uttar Pradesh Co-operative Consumer Federation Central and Primary Consumer Co-operative Societies three seats shall be reserved of which two shall be reserved for women and one for persons belonging to Scheduled Castes or Scheduled Tribes or other backward classes of citizens.(2)Where a Co-operative Society referred to in sub-rule (1) for any reasons, whatsoever, fails to elect in the Committee of Management such number of persons for whom seats are reserved or the vacancy occurs amongst them the vacancy on the deficiency may be filled or made good, as the case may be, by the State Government or by an officer authorised by it, in this behalf by nominating persons belonging to such class in the Committee of Management of such society.(3)A person nominated under sub-rule (2) shall hold office during the pleasure of the State Government.]
