Section 29 in Haryana Co-operative Societies Act, 1984
29. Nomination of committee.
(1)Notwithstanding anything contained in sub-section (1) of section 28, -(a)where the Government has -(i)subscribed to the share capital of a co-operative society ; or(ii)guaranteed the principal and interest in respect of debentures issued by the society; or(iii)guaranteed the principal and interest in respect of loans and advances to the society; or(iv)assisted the society with loans and grants;by not less than one lakh rupees, the Government or any person authorised by it shall have the right to nominate on the managing committee of such society not more than three members or one third of the total number of elected members of such committee, whichever is less;[Provided that there shall not be any nominee of the Government in the committee of Primary Agriculture Co-operative Society irrespective of the fact whether the Government has contributed to the share capital or not;] [Added by Haryana Act No. 18 of 2007.](b)where the Industrial Finance Corporation, the State Finance Corporation, or any other financing institution or an employer notified in this behalf by the Government has provided finance to a co-operative society the Industrial Finance Corporation, the State Finance Corporation or the other financing institution or the employer, as the case may be, shall have the right to nominate one person on the committee:[Provided that in case of a [Co-operative Credit Structure] [Proviso added by Haryana Act No. 19 of 2006.] the share capital contribution by the Government shall not exceed twenty-five percent of the paid up share capital and the nomination shall be limited to one member only :Provided further that in case of a co-operative bank two professional directors having experience as specified by the Reserve Bank of India shall be co-opted in the committee [with full voting rights] [Added by Haryana Act No. 18 of 2007.] , if not already elected.](2)A person nominated under sub section (1) shall hold office during the pleasure of the authority who nominated him.(3)Where a difference of opinion in respect of any matter arises between any member nominated by the Government or the Managing Director appointed under Section 31 and other members thereof the matter shall be referred by the society to the Government whose decision thereon shall be final and deemed to be a decision taken by the committee.(4)[***] [Subsection (4) omitted by Haryana Act No. 19 of 2006.]
