Section 59(1) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 59(1) in The Delhi Co-operative Societies Rules, 2007

(1)Notwithstanding anything contained in the bye-laws of the Co-operative union, the maximum strength of the committee shall be sixteen including a nominee of the Government. The remaining fifteen members of the committee shall be as under:-

(a)Institutional Members (Five)

(i)One seat reserved for Delhi State Women Co-operative Marketing and Supply Federation Ltd;

(ii)One seat for the Delhi Co-operative Housing Finance Corporation Ltd;

(iii)One seat for Delhi State Co-operative Industrial Federation Ltd; and

(iv)One seat for Delhi State Co-operative Leather Societies Federation Ltd. (SC/ST representative)

(v)One seat for Delhi State Weavers handloom Cooperative Industrial Service Federation Ltd.

Explanation I. - The above institutions shall nominate the President or Chairman or the General Secretary or Secretary as its representatives

(b)Elected Representative (Ten)

(i)Two representatives from the individual members of the Delhi State Co-operative Union Ltd.

(ii)Three representatives from urban thrift and credit co-operative societies;

(iii)One representative from co-operative banks;

(iv)One representative from the Agricultural Credit/ Non-Agricultural Credit Co-operative societies which shall also include Agricultural Marketing Fruit and Vegetable growers Marketing co-operative societies/ federations, and also Agro and Livestock based cooperative societies.

(v)One representative from handloom co-operative societies including handloom cooperative federations;

(vi)One representative from women cooperative societies.

(vii)One representative from co-operative Housing societies /industrial societies/labour/transport societies and consumer co-operative Stores.

Explanation I. - For the purpose of women co-operatives society, the co-operative societies having exclusively women members shall be entitled to elect its representatives.Explanation II. - The election of the different categories of representatives shall be by votes of the same category of the co-operative societies/ members for their representatives.Explanation III. - For the purposes of election, details of the delegate should contain the following particulars, namely:-

S. No.	Name and address of the delegate with father'sname, Telephone number if any	Membership No. of the delegate	Duly attested photograph of the delegate	Signature of the delegate
1	2	3	4	5

Name of the Co-operative society with full address and Pin Code___________________________________________________________________________________________________________________________________________________Signature of the President/Secretaryof the _________________ Society Ltd.SealDate ______________

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NCT Delhi - Subsection

Section 59(1) in The Delhi Co-operative Societies Rules, 2007