Section 30 in Haryana Co-operative Societies Act, 1984
30. Election of office-bearers.
- Notwithstanding anything contained in the bye-laws of a co-operative society, the members of the committee including those nominated under section 29, shall elect from amongst themselves office bearers within sixty days of the date of election of the members of the committee. The meeting for such election shall be summoned and presided over by the Presiding Officer appointed by the Registrar :Provided that the election of office bearers shall not be postponed in case no person is nominated under section 29 to the said Committee :Provided further that the election of office bearer of a primary, central and apex milk producers societies shall be conducted in accordance with their bye laws :Provided further that where the Government have subscribed to the share capital of an apex co-operative society or a co-operative sugar mill to the extent of ten lakh rupees or more the Government may, notwithstanding anything contained in the bye-laws of the society, appoint one of the members nominated under section 29 as chairman of the committee of such society :Provided further no committee member shall be eligible for election as Chairman or Vice-Chairman of any co-operative society if he has served as such, whether before or after or partly before and partly after the commencement of this Act, for a continuous period of ten years unless a period of not less than five years has expired since he last so served.
