Section 43(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)[***] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.][(3-A) In a primary society falling under sub-clause (i) of clause (a) of sub-section (3) of Section 48, not less than half the total number of seats on the committee shall be reserved for members belonging to [Scheduled Castes, Scheduled Tribes and Other Backward Classes] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.] in the proportion which the numbers of the said [Castes, Tribes and Classes] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.] bears to the total membership of such society.] [Added by notification No. F-5-3-91-XV-1, dated 18-4-91.]
