Section 29(6A) in Jammu and Kashmir Co-Operative Societies Act, 1989
(6A)Notwithstanding anything contained in sub-section (6),-(a)there shall be only one nominee of the Government on the Committee of an Apex Co-operative Bank or a Central Co-operative Bank, if the Government has subscribed to its share capital;(b)there shall be no nominee of the Government on the Committee of a Primary Agricultural Credit Society.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
