Section 28(5) in Haryana Co-operative Societies Act, 1984
(5)Notwithstanding anything contained in the bye-laws of a co-operative sugar mills, the members who are employees in the mills, shall constitute one separate zone for the purpose of election to the members of the committee thereof. In case no such member has been elected, the members of the committee shall co-opt one such member. If no such member is elected or co- opted as a member of the committee, the Registrar may nominate one such member as a member of the committee.
