Section 80(2) in The Gujarat Co-Operative Societies Act, 1961
(2)[ Where the State Government is of the opinion that having regard to the public interest involved in the operation as a society' it is necessary or expedient so to do, it may nominate its representative on the committee of such society as if the State Government had subscribed to the share capital of the society and the provisions of sub-section (1) shall, so far as may be, apply to such nomination.] [Added by Gujarat 23 of 1982]
