Section 74(1E) in The Gujarat Co-Operative Societies Act, 1961
(1E)In case, where there are functional directors of a society, they shall also be members of the Managing Committee. Such members shall be excluded for the purpose of counting the total number of members of the Managing Committee.Explanation. - For the purpose of this sub-section, "functional director" means and includes a Managing Director or a Chief Executive Officer by whatever designation called or any ex-officio member or any of the Head of the Department of the concerned society, nominated by the Committee.] [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.]
