Section 34 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
34. Committees of The Board.
- (i) The board of a Multi-State Co- operative Society may constitute an Executive Committee and other committees or sub-committees as may be considered necessary.(ii)Besides the Executive Committee, the number of other committees or sub-committees referred to in sub-section (1) of section 46 shall not exceed two.Provided that the board may with the approval of the Central Registrar constitute more than two Committees.
