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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(4)(i) in The Bihar Co-operative Societies Act, 1935

(i)Where the share of the State Government in the share capital of such registered society exceeds thirty percent but does not exceed fifty percent, the State Government shall have the right to nominate upto one third of the total number of the members of the Managing Committee including the Chairman; and such right once accrued shall continue until the share of the State Government in the share capital of the registered society goes down to less than twenty-five percent;