Section 88(1) in Kerala Cooperative Societies Act, 1969
(1)The Government may, by notification in the Gazette, constitute a Circle Co-operative Union for each circle in the State with the following members, namely:-(a)[ seven members representing the various categories of affiliated societies within the circle, elected, in such manner as may be prescribed, by the members of the committees of the affiliated societies within the circle from among themselves;] [Substituted by Kerala Act No. 11 of 2018, dated 7.4.2018.](b)one member elected by the Board of Directors of the District Co-operative Bank having jurisdiction over the circle, from among themselves;(c)two members elected, in such manner as may be prescribed by the employees of the affiliated Co-operative Societies within the circle, from among themselves;(d)one member elected by the women members of the committee of the affiliated societies referred to in clause (a), from among themselves;(e)one member belonging to the Scheduled Castes or Scheduled Tribes elected by the Scheduled Caste or Scheduled Tribe members of the committees of the affiliated societies referred to in clause (a), from among themselves.(f)the Assistant Registrar of Co-operative Societies (Audit), having jurisdiction over the circle, ex-officio;(g)the Assistant Registrar of Co-operative Societies (General), having jurisdiction over the circle , ex-officio, who shall be the Secretary of the Circle co-operative Union.
