Section 10(1) in The National Co-Operative Development Corporation Act, 1962
(1)There shall be a Board of Management of the Corporation which shall consist of the following members, namely:--(i)the Vice-President of the General Council, who shall be the Chairman;(ii)three members of the General Council, to be nominated by the Central Government from among the members referred to in clause (ii) of sub-section (4) of section 3;(iii)the member of the General Council, referred to in clause (iii) of sub-section (4) of section 3;(iv)one member of the General Council, to be nominated by the Central Government from among the members referred to in clauses (ix), (x), (xi), (xii) and (xiii) of sub-section (4) of section 3;(v)two members of the General Council, to be nominated by the Central Government from among the members referred to in clause (xiv) of sub-section (4) of section 3;(vi)two members of the General Council, to be nominated by the Central Government from among the members referred to in clause (xv) of sub-section (4) of section 3;(vii)one member of the General Council, to be nominated by the Central Government from among the members referred to in clauses (xvi) and (xvii) of sub-section (4) of section 3;(viii)the managing director.
