Section 28(2)(f) in The Orissa Co-operative Societies Act, 1962

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State of Odisha - Subsection

Section 28(2)(f) in The Orissa Co-operative Societies Act, 1962

(f)[ Notwithstanding anything contained in this Sub-section - [Substituted by Orissa Act 7 of 1996, Section 7 (i) dated 22.4.1996.]

(i)[ in the event of the seats in the Committee reserved for Women, Scheduled Castes, Scheduled Tribes and Other Backward Classes remaining unfilled in any election of a Primary, Central or Apex Society, the Committee of the Society shall co-opt., the required number of such categories of members from among the members of the Society or, where the required number of such categories of members is not available for such co-option, the Committee shall co-opt the required number of members from amongst the members of the Society belonging to any category to fill up such seats, and for the purpose of making such co-option, the vacancies in the unfilled seats reserved for the said categories shall not invalidate the Constitution or functioning of the Committee, if otherwise it would be having a quorum;]

(ii)the term of office of every such co-opted member shall be co-terminus with the other members of the Committee;]

(iii)[* * *] [Omitted by Orissa Act 10 of 2001, dated 29.8.2001, force w.e.f. 3.7.2001.]

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State of Odisha - Subsection

Section 28(2)(f) in The Orissa Co-operative Societies Act, 1962