Section 48(5) in The M.P. Co-Operative Societies Act, 1960
(5)[ There shall be a President/Chairman and two Vice-Presidents/ Vice-Chairman in a resource society. Out of the two offices of Vice-Presidents/Vice-Chairman-(i)One shall be held by a woman member, and(ii)One shall be held by,-(a)in case of a resource society operating in a non-scheduled area, by a member belonging to [Scheduled Castes, Scheduled Tribes and other backward classes], and(b)in case of a resource society operating in a scheduled area, by any member :Provided that in case of a resource society operating in the scheduled area the President or Chairman shall be elected from amongst the members belonging to [Scheduled Castes, Scheduled Tribes and other backward classes] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].Explanation. - For the purpose of this section-(i)"Scheduled Caste" means any caste, race or tribe or part of or group within a caste, race or tribe specified as such in relation to the State of Madhya Pradesh under Article 341 of the Constitution of India.(ii)"Scheduled Tribe" means any Tribe, Tribal community or part of or group within a tribe or tribal community specified as such in relation to the State of Madhya Pradesh under Article 342 of the Constitution of India.][(5-A) There shall be a President or Chairman and Vice President or Vice Chairman in consumer society of whom one shall be a woman] [Inserted by M.P. Act No. 14 of 1990.].
