Section 73A in The Manipur Co-operative Societies Act, 1976
73A. Constitution of the Board.
(1)The board of management of the society shall be constituted with such number of members as may be specified by the rules and bye-laws:Provided that the members of the Scheduled Castes, Scheduled Tribes and small farmers shall proportionately be represented in the Board by reservation of seats in the Board as may be prescribed in the rules and bye-laws:Provided further that the representatives of employees and workers of the concerned co-operative institution shall be included in the Board as may be provided by rules and bye-laws.(2)Where the State Government-(a)has assisted indirectly in the formation or augmentation of the share capital of a society, or(b)has subscribed to the share capital of a co-operative society, or(c)has guaranteed in repayment of principal and payment of interest on loan and advances to a co-operative society, the State Government or any authority' specified by it in this behalf, shall have the right to nominate to the Board, Government officials experts in the line (of the activities of the co-operative societies) to the extent of one-third of the total number of its members or three members whichever is less:Provided that the nominees of the State Government or of the financing bank or other co-operative institutions shall not be entitled to vote at election.(3)No person shall, at the time, be a member of the Board of more than one society of the same type or category and more than three societies of different types or categories.(4)No person shall be eligible for being elected or appointed or continued as a member of the Board or any committee if he is in default in repayment or payment to any society, including co-operative bank in respect of any loan or any sum due from him either as borrower or surety for a period exceeding three months and no member of the Board or committee who has ceased to hold office as such under this sub-section shall be eligible for a period of one year from the date on which he ceased to hold office for re-election or appointment as member of the Board or, as the case may be, committee of that society or for election or appointment to the Board or committee of any other society.
