Section 30(c) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(c)(i)Notwithstanding anything contained in the bye-laws, if the State Government exercise powers under Section 34of the Act, the Board shall be reconstituted as per provisions under Section 34 (5) replacing the desired number of directors of the existing Board other than the Managing Director and at least three directors representing Milk unions.(ii)In the event of expiration of the period of nomination by the Government under sub-clause (i) of clause (c) above, the Board of Directors shall be reconstituted as per provision of Section34(6) of the Act.
