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State of Mizoram - Section

Section 49 in Mizoram Cooperative Societies Act, 2006

49. Reservation of seats for Scheduled Caste/Scheduled Tribe, Weaker Section and Women in the Board of Management Committee.

(1)Notwithstanding anything contained under this Act, rules or bye-laws of the concerned co-operative, the seats in the committee of management shall be reserved as per the specified number for the following category of persons:
(a)at least one seat for members belonging to scheduled caste or scheduled tribe;
(b)at least one seat for members belonging to weaker section of the as defined by state government;
(c)at least one seat for women members.
(2)The representation of scheduled caste or scheduled tribe weaker sections or women in the meeting of management committee may be more than the number of seats specified under sub-section (1) but in no case it shall be less than such number specified therein.
(3)If persons belonging to reserved categories failed to get elected in the normal course of election, the management committee shall co-opt at least such member of members not defeated in the election, belonging to such reserved categories specified under sub-section (l).