Section 28(6) in Haryana Co-operative Societies Act, 1984
(6)No individual shall, at any time, be a member of a committee of more than two primary societies, one central society and one apex society :Provided that nothing in this sub section shall apply to a member nominated under sub section (1) of section 29 or to a member of the committee of an apex or central society nominated to serve on the committee of another apex or central society, as the case may be, in accordance with the provisions of their bye-laws.
