Section 41(3) in The Multi-State Co-Operative Societies Act, 2002
(3)The board shall consist of such number of directors as may be specified in the bye-laws:Provided that the maximum number of directors in no case shall exceed twenty-one:Provided further that the board may co-opt two directors in addition to twenty-one directors specified in the first proviso:Provided also that the functional directors in the national co-operative societies shall also be the members of the board and such members shall be excluded for the purpose of counting the total number of directors specified in the first proviso.
