Section 89 in Kerala Cooperative Societies Act, 1969
89. Establishment of State Co-operative Union.
(1)The Government shall, by notification in the Gazette, establish a State Co-operative Union.(2)The State Co-operative Union shall consist of-(a)a general body; and(b)a managing committee(3)Each of the Circle Co-operative Unions, Apex Societies, District Co-operative banks and Central Societies other than the District Co-operative banks shall elect a delegate in such manner as may be prescribed, and all such delegates, the employees' representatives, the representative of the women members, the representative of the members belonging to the Scheduled Castes Scheduled Tribes, the Ex-officio members and the Government nominees and the managing committee of the State Co-operative Union shall constitute the General Body of the State co-operative Union.(4)The Managing Committee referred to in clause (b) of sub-section (2) shall consist of the following members, namely:-(a)[one member from each Revenue district in the State] [Substituted by Kerala Act No. 38 of 1971.], elected, in such manner as may be prescribed, by the delegates of the Circle Co-operative Unions, of that district from among themselves;(b)two members elected, in such manner as may be prescribed, by the delegates of the Apex societies in the State, from among themselves;(c)one member elected, in such manner as may be prescribed, by the delegates of the district Co-operative Banks, from among themselves;(d)one member elected, in such manner as may be prescribed by the members of the Circle Co-operative Unions elected under clause (c) of sub-section (1) of section 88, from among themselves;(e)one member elected, in such manner as may be prescribed, by the members of the Circle Co-operative Union elected under clause (d) of sub-section (1) of section 88, from among themselves;(f)one member elected, in such manner as may be prescribed, by the members of the Circle Co-operative Unions elected under clause (e) of sub-section (1) of section 88, from among themselves;(g)two members nominated by the Government;(h)the Secretary of the State Co-operative Union, ex-officio(5)The managing committee shall elect one of its members, other than the ex-officio member to be the chairman of the State Co-operative Union.(6)The term of office of the members of the general body and of the managing committee of the State Co-operative Union shall be [five years] [Substituted by Kerala Act No. 1 of 2000.] from the date on which they enter upon office.(7)The Registrar or any Officer, not below the rank of Additional Registrar of Co-operative societies, nominated by him shall be the Secretary of the State Co-operative Union.(8)[ An ex-officio member and a nominated member shall have all the powers of an elected member of the managing committee.] [Inserted by Kerala Act No. 5 of 1992.]
