Section 40 in The Chhattisgarh Co-operative Societies Rules, 1962
40. Election of members of committee by general body.
- [(1) A society may, for the purpose of election of members to its committee divide its membership into different groups on a territorial or any other basis to be specified in its bye-laws:] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.][Provided that where the membership is so divided, provision shall be made for the reservation of seats for Scheduled Castes, Scheduled Tribes, Other Backward Classes and women, as laid down in Section 48 and Section 52-B of the Act.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](2)The bye-laws of such a society may specify the number or proportion of the members of the committee who may be elected to represent each such group on the committee and may specify further that such representatives may be elected-(a)by all the members of the SOciety; or(b)by only that particular group of members of the society to which such representatives belong.
