Section 48(5) in The Chhattisgarh 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, if the chairman is not elected from amongst persons belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes, by a person belonging to these categories and otherwise, by any person:Provided that in case of such resource society other than a Nagrik Co-operative Bank or Urban Co-operative Credit Society or thrift society, operating in a Scheduled area, the chairman or president shall be elected only from amongst persons belonging to Scheduled Tribes.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 Chhattisgarh 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 Chhattisgarh 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.
