Section 35A(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Where in any co-operative society, a committee constituted in accordance with the provisions of this Act, rules and bye-laws does not exist the Registrar may, notwithstanding anything to the contrary contained in this Act or rules or bye-laws, constitute by notification a committee for such society consisting of such number of members and not exceeding eleven out of whom not less than one-third shall be share-holders of such society as he may deem fit:Provided that if the number of the members of the committee so constituted is less than eleven, the Registrar may, from time to time add a member or members to the committee.
