Section 74(2) in Mizoram Cooperative Societies Act, 2006
(2)A co-operative may accept funds from the government or the financing institutions in furtherance of its objectives on the terms and conditions as are mutually agreed upon and such conditions may include the right of he government or other financial institutions or agencies to nominate one expert on the board of directors respectively regardless of the quantum and extent of funds received from such institutions and agencies.
