Section 28(1G) in Kerala Cooperative Societies Act, 1969
(1G)[ Notwithstanding anything contained in the bye-laws of a society, the committee in office shall co-opt two persons or representatives who are having experience in the field of banking, management, finance or specialization in any other field, relating to the objects and activities undertaken by the Co-operative society as members of the Board of such society:Provided that the number of such co-opted members shall not exceed two in addition to maximum limit specified in sub-section (1A):Provided further that such co-opted members shall not have the right to vote in any election of the co-operative society in their capacity as such member and is not eligible to be elected as office bearers of the board:Provided also that such co-opted members of a co-operative society shall also be members of the board and such members shall be excluded for the purpose of counting the total number of directors specified in sub-section (1 A).] [Substituted by Kerala Act No. 8 of 2013.][***] [Omitted '(1I)' by Kerala Act No. 14 of 2017, dated 13.9.2017.]
