Section 14(4) in The Bihar Co-operative Societies Act, 1935
(4)[ Notwithstanding any thing contained in any provision of this Act, or of Rules framed thereunder or the bye laws of any registered Society where the State Government has subscribed directly to the Share Capital of a registered Society an amount exceeding Rupees Thirty Lakh, in that case the State Government shall have the right to nominate three persons as members on the managing committee of that Society.Provided that among the members so nominated two will be from the Government service and the third one will be an officer of Cooperative/ Financing Institution connected with the affairs of the Society:Provided further that those ex-officio members as provided in the bye-laws of the society shall be counted in the quota/numbers fixed/provided for nomination: Provided further also that such nominated members shall participate in any meeting of the managing committee or ordinary general meeting of the share holders of the registered Society, convened in accordance with the provisions of the Act and Rules framed thereunder and its bye laws. They shall have right to vote in the meeting of the managing committee but shall have no right to vote in the ordinary general meeting of the "share holders."] [Sub-Section (4) Substituted by (Amendment) Act 10 of 2002.]
