Section 39A in Himachal Pradesh Co-Operative Societies Rules, 1971
39A. [ Qualifications, experience and manner of nomination of Government nominees on the Committees of the Societies. [Added by Notification No. Co-op. A(3) 1/86(s) dated 8-7-1987, Published in the Rajpatra, Himachal Pradesh, as required under Article 348(3) of the Constitution of India.]
- The State Government or any authority specified by the State Government by a notification under section 35 of the Act, shall nominate members on the Committees of Societies, from amongst the following persons :-(i)in case of an Apex Society, sitting MLA's or Ex-MLA's or eminent public man associated with Co-operative movement at least for 5 years in the State or Officers of the State Government not below the rank of Class-I Officers associated with the objectives of the Co-operative Society concerned; for 5 years;(ii)in case of a secondary society, sitting MLA's or Ex-MLA's or eminent public man associated with Co-operative movement atleast for 5 years in the State or Officer of the State Government not below the rank of Class-II Officers associated with the objectives of the Co-op. Society concerned;(iii)in the case of Primary Co-op. Society, the persons to be nominated will be eminent public men belonging to the area of operation of the society and actively associated with the Co-op. movement or Government Officials associated with the objectives of the society concerned having atleast two years experience on the respective post;Provided that the members so nominated by the Government through notification, issued from time to time will be entitled to function on the Managing Committee of the society concerned with effect from the date of publication in the official Gazette of their nomination :Provided further that the persons other than Government Officials so nominated shall cease to be members of Managing Committee after expiry of the tenure of elected Managing Committee unless the Government directs otherwise.]
