Section 35 in Rajasthan Co-operative Societies Act, 1965
35. Nominee of the Government on the committee.
(1)Where the Government-(a)has subscribed to the share capital of a co-operative society, or(b)has assisted indirectly in the formation or augmentation of the share capital of a co-operative society as provided in Chapter VI; or(c)has guaranteed the repayment of the principal and payment of interest of debentures issued by a co-operative society; or(d)has guaranteed the repayment of principal amount-and payment of interest on loans and advances to a co-operative society;the Government or any authority specified by the Government in this behalf shall have the right to nominate not more than three members of one-third of the total number of members of the committee of a co-operative society, whichever is less;Provided that such nominees shall only be Government servants.(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.(2)Where the Government appoints a Chief Executive Officer under this section, the Chief Executive Officer holding office immediately before such appointment shall cease to hold office on such appointment.(3)The terms and conditions of the Chief Executive Officer appointed under this section shall be such as may be determined by the Government and the remuneration payable to him shall be paid out of the funds of the co-operative society.] [Inserted by Rajasthan Act No. 2 of 1991 127-3-1991.][35B. Appointment of Executive Officer. - (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 co-operative society to the extent of two lacs of rupees or more, the Government or any authority specified by the Government in this behalf may appoint an Executive Officer of such society. The officer thus appointed shall hold office during the pleasure of the Government or the specified authority as the case may be.(2)The terms and conditions of the Executive Officer appointed under this section shall be such as may be determined by the Government and the remuneration payable to him shall be paid out of the funds of the Co-operative Society.] [Inserted by Rajasthan Act No. 14 of 1991 [24-9-91.]]
