Section 14(11) in The Bihar Co-operative Societies Act, 1935
(11)Every registered society shall keep open to inspection free of charge at all reasonable times at its registered address-(a)a copy of this Act,(b)a copy of the rules governing such society,(c)a copy of the bye-laws of such society, and(d)a register of its members:Provided that if at any time it is found that the representation of the Scheduled Castes and Scheduled Tribes and marginal and small farmers on the managing committee of a society is not to the extent as prescribed in the proviso to subsection (2) the State Government may by notification nominate such members of Scheduled Castes/Scheduled Tribes/Small and Marginal Farmers as member of the Managing Committee of the society as may be required to give them adequate representation, and such nominated members may be in addition to the existing total number of members of the managing committee and they will hold office till the next general election of the society.]
