Section 52 in The M.P. Co-Operative Societies Act, 1960
52. Power to appoint Government nominees.
(1)Where the State Government-(a)has subscribed to the share capital of a society; or(b)has assisted indirectly in the formation or augmentation of the share capital of a society as provided in Section 45; or(c)has guaranteed the repayment of principal and payment of interest on debentures issued by a society; or(d)has guaranteed the repayment of principal and payment of interest on loans and advances to a society;the State Government or any authority specified by the State Government in this behalf shall have the right to nominate such number of persons not exceeding [four] [Substituted by Section 4 of M.P. Act No. 7 of 1997 [w.e.f. 6-2-1997].] as it may deem fit on any or all of the committees of such society.(2)A person nominated on the committee of a society under sub-section (1) shall hold office for such period and on such conditions, as may be prescribed.(3)Notwithstanding anything contained in this Act, every person nominated on the committee of a society under sub-section (1) shall have one vote in such committee :[Provided that nominated person shall not be entitled to vote in any election of the office bearers of the committee of the society.] [Added by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].](4)[ When the Government has subscribed to the share capital of, or has guaranteed the repayment or principal and payment of interest on loans and advances to a society to the extent of rupees three lakhs or more and the society has incurred loss to the extent of twenty-five per cent or more of its owned capital, the State Government may, notwithstanding anything contained in this Act, the rules made thereunder or bye-laws of the society, nominate one of the members nominated by it under sub-section (1) as Chairman of the Committee of the Society and further appoint one of the nominated members as Managing Director/General Manager/Manager of the society.] [Inserted by M.P. Act No. 14 of 1976.]
