Section 156(1) in The Gujarat Co-Operative Societies Act, 1961
(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.
