Section 14(2) in The Bihar Co-operative Societies Act, 1935
(2)The management of registered Society shall be vested in a managing committee constituted in accordance with the rules:[Provided that on the Managing Committee of such Societies or class of societies and in such areas as the State Government may by general or special order direct, at least two seats shall be reserved for the members belonging to the Scheduled Castes or Scheduled Tribes and three seats for small or marginal farmers in such manner as may be determined by the State Government and that the seats so reserved shall be filled up from amongst the members of the Scheduled Castes or Scheduled Tribes and small or marginal farmers either by election or by co-option or by nomination by the Registrar, Co-operative Societies:Provided further that if some members of these categories are elected by general election then the number of reserved seats shall be reduced to that extent, this provision shall be effective from the primary society to the Apex Society. But this shall not be effective for the commercial societies:Provided also that if no person belonging to Scheduled Castes or Scheduled Tribes and small or marginal farmers is a member of the Society, the society shall enrol at least two persons from the Scheduled Castes or Scheduled Tribes and three persons from the small or marginal farmers as its members from the area of its operation and co-opt them as members of the Managing Committee.] [Inserted by Act 39 of 1982.]
