Section 59(2) in The Assam Co-operative Societies Rules, 1953
(2)(i)The fund shall be administered by a committee appointed by the State Government composed of-(a)the Registrar (ex-office);(b)the Deputy Registrar of Co-operative Societies (ex-officio);(c)an Economist;(d)a representative of rural credit societies ;(e)a representative of trading and consumer societies ;(f)a representative of other types of societies ; and(g)one member of the State Legislative Assembly.One or two other members connected with the co-operative movement likely to be helpful may be co-opened, if necessary.(ii)The Registrar shall be the Chairman with the Deputy Registrar of Co-operative Societies as the Secretary and Treasurer of the Committee. The Registrar shall frame rules for the detailed procedure of working and disposal of the fund.
