Section 35B(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Where the Government has subscribed to the share capital of a co-operative society to the extent of rupees five lakhs or more, the Government may, notwithstanding anything contained in the bye-laws of the society, nominate another member in addition to those nominated under section 35 and appoint him as Managing Director:Provided that no person shall be appointed as Managing Director of a co-operative society unless he is a member of the Indian Administrative Service or the Himachal Pradesh Administrative Service or Class-I Officer of the Co-operative Department [or an officer having relevant specialised or technical qualification.]
