Section 35(2) in Rajasthan Co-operative Societies Act, 1965
(2)A member nominated on the committee of a co-operative society under sub-section (1) shall hold office during the pleasure of the Government or the specified authority as the case may be.[35A. Additional nomination and Appointment of Chief Executive Officer by the Government in certain cases. - (1) Notwithstanding anything contained in this Act or in the bye-laws of the society, where the Government has subscribed to the share capital of a cooperative society to the extent of two lacs of rupees or more, the Government or any authority specified by the Government in this behalf may nominate another member in addition to those nominated under section 35 and appoint him as Chief Executive Officer of such society. The member thus nominated and appointed shall hold office during the pleasure of the Government or the specified authority as the case may be.
