Section 156 in The Gujarat Co-Operative Societies Act, 1961
156. Constitution of State Co-operative Council, its functions etc.
(1)There shall be a Council to be called the Gujarat State Co-operative Council consisting of the following members, namely :-(A)Chairman(i)Minister in charge of the Department dealing with co- operative societies in the State.(B)Vice-Chairman(ii)[ Minister of State dealing with the Co-operative societies in the State or in the absence of such Minister of State, Deputy Minister dealing with that subject shall be ex-officio Vice-Chairman. If there is neither such Minister of State nor such Deputy Minister, the Vice-Chairman shall be elected by the council from amongst its member :] [Substituted by Gujarat 23 of 1982][Provided that during the operation of a Proclamation issued under clause (1) of Article 356 of the Constitution, the Chairman and the Vice-Chairman shall be appointed by the Governor.] [Added by Gujarat 23 of 1982](iii)Chairman of Apex societies.(iv)Seven members to be nominated by the State Government out of which one shall be a woman, one a person belonging to a Scheduled Caste and one a person belonging to a Scheduled Tribe.(v)Three members to be elected by the Members of the Gujarat Legislative Assembly from amongst themselves.(vi)The Secretary to the Government in the Department dealing with Cooperative societies.(vii)The Registrar of Co-operative Societies, Gujarat State.(viii)The Director of Agriculture, Gujarat State.(ix)The Director of Industries, Gujarat State.(2)Such officer as the State Government may appoint in this behalf shall act as the Secretary to the Council.(3)The function of the Council so constituted shall be as follows, namely-(a)to advise the State Government on all general questions relating to cooperative movement;(b)to review the co-operative movement and to suggest ways of co- ordinating the activities of co-operative societies in the State;(c)to suggest ways and means to remove the difficulties experienced by the co-operative societies in the State in their administration.(d)to make suo motu recommendations to the State Government in regard to any matter relating to the administration of co-operative societies; and(e)to report to the State Government on such matters as may be referred to it by the State Government for its opinion.(4)The State Government may by general or special order provide for-(a)the calling of the meetings of the Council and the procedure at meetings;(b)duties of the Secretary to the Council;(c)sub-committees of the Council;(d)the term of office of nominated members of the Council and travelling allowance and daily allowance admissible to the members of the Council.
