Section 74C(1) in The Gujarat Co-Operative Societies Act, 1961
(1)The election of members of the committees and of the officers by the committee, of the societies of the categories mentioned below shall be subject to the provisions of Chapter XI-A and shall be conducted in the manner laid down by or under this Chapter :-(i)[ Apex societies mentioned in the Schedule and such other apex societies as the State Government may, by general or special order, published in the Official Gazette, from time to time specify in this behalf, having regard to financial position and share capital of such societies;] [Substituted by Gujarat 23 of 1982](ii)all District Central Co-operative Banks;(iii)all Primary Land Development Banks;(iv)(a)all District Co-operative Sale and Purchase Organisation;(b)all Taluka Co-operative Sale and Purchase Organisation;(v)all Co-operative Sugar Factories;(vi)all Co-operative Spinning Mills;[(vi-a) all district co-operative milk unions; [Inserted by Gujarat 23 of 1982](vi-b) all taluka co-operative processing societies;](vii)any other society or class of societies, which the State Government may, by general or special order published in the Official Gazette, from time to time specify in this behalf, regard being had to the financial position and share capital of such institutions.
