Section 49(1) in Mizoram Cooperative Societies Act, 2006
(1)Notwithstanding anything contained under this Act, rules or bye-laws of the concerned co-operative, the seats in the committee of management shall be reserved as per the specified number for the following category of persons:(a)at least one seat for members belonging to scheduled caste or scheduled tribe;(b)at least one seat for members belonging to weaker section of the as defined by state government;(c)at least one seat for women members.
