Section 27(4) in Rajasthan Co-operative Societies Act, 2001
(4)At least one member each in the committee of a village service society, a farmers service society, a dairy cooperative society, a Land Development Bank and a Central Co-operative Bank shall be from scheduled caste, scheduled tribe, other backward classes and om en and, if for any reason, whatsoever, the members of the aforesaid sections, to the extent as aforesaid, are not elected on the committee of any society or a vacancy occurs therein, the deficiency or the vacancy of a member belonging to the aforesaid sections in the committee of such society shall be made good or filled in, as the case may he, by the committee, by co-option, from amongst members belonging to the aforesaid sections:[Provided also that where the committee of a society is removed under Section 30 and the remainder of the original term of the committee so removed is more than half of its original term, then the elections to the committee so removed is removed is more than half of its original term, then the elections to the committee may be held for the remainder of the them of the committee so removed, but where the committee is removed after completion of half of its original term, elections to the committee of the society for a full term shall be held at a time decided by the State Co-Operative Authority for the purpose of synchronizing elections of different tiers of the cooperative societies.] [Added by Act No. 31 of 2015, dated 30.6.2015.]
