Section 89(4) in Kerala Cooperative Societies Act, 1969
(4)The Managing Committee referred to in clause (b) of sub-section (2) shall consist of the following members, namely:-(a)[one member from each Revenue district in the State] [Substituted by Kerala Act No. 38 of 1971.], elected, in such manner as may be prescribed, by the delegates of the Circle Co-operative Unions, of that district from among themselves;(b)two members elected, in such manner as may be prescribed, by the delegates of the Apex societies in the State, from among themselves;(c)one member elected, in such manner as may be prescribed, by the delegates of the district Co-operative Banks, from among themselves;(d)one member elected, in such manner as may be prescribed by the members of the Circle Co-operative Unions elected under clause (c) of sub-section (1) of section 88, from among themselves;(e)one member elected, in such manner as may be prescribed, by the members of the Circle Co-operative Union elected under clause (d) of sub-section (1) of section 88, from among themselves;(f)one member elected, in such manner as may be prescribed, by the members of the Circle Co-operative Unions elected under clause (e) of sub-section (1) of section 88, from among themselves;(g)two members nominated by the Government;(h)the Secretary of the State Co-operative Union, ex-officio
