Section 28 in Haryana Co-operative Societies Act, 1984
28. Election and tenure of committees.
(1)The members of the committee of a co-operative society shall be elected in the manner prescribed and no person shall be so elected unless he is a member of the society:[Provided that at least one member belonging to the Scheduled Caste and one woman member shall also be represented through election in every committee of a co-operative society in the manner prescribed :Provided further that at least one member belonging to backward class shall also be represented through election in the committee, if their number is ten percentum or more of the total membership of the society, in the manner prescribed.] [Proviso added by Haryana Act No. 19 of 2006.](2)The election process once started shall not be postponed and disputes, if any, pertaining to the election, shall be entertained after the completion of the election process, in accordance with the provisions of this Act.Explanation. - The election process shall be deemed to have started from the date of the order of the Registrar fixing the date of election.(3)[ The committee of each society shall, before the expiry of the term of its committee arrange for the election of a committee in accordance with its bye-laws failing which the Registrar shall arrange to hold such elections within a period of ninety days after the expiry of the term of the committee at the cost of the society and the elected members of the outgoing committee shall be debarred from contesting the elections of the committee of any co- operative society for a period of five years from the date of the expiry of the term of the outgoing committee :Provided that no such order shall be passed by the Registrar unless an opportunity of being heard has been given.] [Substituted by Haryana Act No. 19 of 2006.](4)[ The committee shall, unless removed earlier by the Registrar, hold office for a period of five years from the date of elelction:Provided that if tenure of a committee already constituted has expired on 1st day of January, 1995, or till the promulgation of the Haryana Co-operative Societies (Amendment) Ordinance, 1995, it shall be deemed to have been continued for a period of five years from the date of election :Provided further that the tenure of the committee of Primary, Central and Apex Milk Producer's Co-operative Societies shall be as specified in the bye-laws of such societies.] [Substituted by Act No. 6 of 1995.](5)Notwithstanding anything contained in the bye-laws of a co-operative sugar mills, the members who are employees in the mills, shall constitute one separate zone for the purpose of election to the members of the committee thereof. In case no such member has been elected, the members of the committee shall co-opt one such member. If no such member is elected or co- opted as a member of the committee, the Registrar may nominate one such member as a member of the committee.(6)No individual shall, at any time, be a member of a committee of more than two primary societies, one central society and one apex society :Provided that nothing in this sub section shall apply to a member nominated under sub section (1) of section 29 or to a member of the committee of an apex or central society nominated to serve on the committee of another apex or central society, as the case may be, in accordance with the provisions of their bye-laws.
