Section 29 in Rajasthan Co-operative Societies Act, 2001
29. Nomination by the Government.
(1)Where the Government has -(a)subscribed to the share capital of a co-operative society; or(b)assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided in Chapter VII; or(c)guaranteed the repayment of the principal and payment of interest of debentures issued by a co-operative society; or(d)guaranteed the repayment of principal amount and payment of interest on loans and advance to a co-operative society, the Government or any authority specified by the Government in this behalf shall have the right to nominate not more than three members on the committee of a co-operative society :Provided that such nominees shall only be Government servants :[Provided further that the State Government shall have right to nominate only one member on the committee of the Apex Co-operative Bank and. Central Co-operative Bank if the Government has subscribed to the share capital and shall not nominate any member on the committee of a primary agricultural credit society irrespective of the Government's subscription to the share capital."; and] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.][Provided further that if such society is an apex society, the Government or any authority specified by the Government in this behalf shall also have right to nominate not more than two additional members from amongst person having such expertise, as many be prescribed, in any of the fields like production, marketing, management etc. of the business of the concerned apex society or of the societies foe operation of which it provides facilities.] [Proviso Added by Notification No F. 2(13) Vidhi/2/2007 dated 8-10-2007.](2)[ Notwithstanding anything contained in this Act or the bye-laws of a society, where the Government has subscribed to the share capital of a co-operative society other than a short term co-operative credit structure society to the extent of five lakh rupees or more, the Government or any other authority specified in this behalf may nominate another member in addition to those nominated under sub-section (1) and appoint him as Chief Executive Officer of such society who shall be the ex-officio Member-Secretary of the committee. The Government or such authority as specified may also appoint any other Executive Officer to assist the Chief Executive Officer in such society.] [Substituted by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.](3)Every person nominated or appointed by the Government shall hold office during the pleasure of the Government or the authority specified by the Government in this behalf(4)Where the Government appoints a Chief Executive Officer under this section, the Chief Executive Officer holding office immediately before such appointment shall cease to hold office on such appointment.(5)The terms and conditions of service of the Chief Executive Officer and the Executive Officer appointed under this section shall be such as may be determined by the Government and the remuneration payable to them shall be paid out of the funds of the co-operative society.
