Section 74A(3) in The Gujarat Co-Operative Societies Act, 1961
(3)If any person is at the commencement of the Gujarat Co-operative Societies (Amendment) Act, 1981 (6 of 1981), a designated officer of more than two societies in the said categories, or of more than one society in the same category, then unless he resigns his office in the society or societies in excess of the number prescribed under sub-section (2) within a period of ninety days from such commencement he shall, at the expiration of the said period, cease to be a designated officer of all such societies.
