Section 59 in Himachal Pradesh Co-Operative Societies Rules, 1971
59. [ Power of the Government nominees to vote in the general meeting. [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
- Every Govt. nominee appointed under section 35 or Section 35-B shall have the right to attend all managing committee meetings and general meeting of the Society and to exercise the voting power like other members.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]Chapter - V Duties And Obligations Of Co-Operative Societies
