Section 57B(9) in The Chhattisgarh Co-Operative Societies Act, 1960
(9)(a)There shall be only one nominee of the State Government in the board of the State Co-operative Bank or a Central Co-operative Bank if the State Government has subscribed to its share capital:Provided that the nominee of the State Government in the board of the State Co-operative Bank or a Central Co-operative Bank shall not take part in election nor shall have any voting right in such election.(b)(i)There shall be only one nominee of the State Government in the board of a primary agricultural credit co-operative society if the State Government has subscribed to its share capital:Provided that the nominee of the State Government in a board in the primary agriculture credit society shall not take part in election nor shall have any voting right in such election.(ii)A short term co-operative credit structure society shall have full freedom to transact with other societies registered under this Act or co-operatives registered under the Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000).
