Section 48B in The M.P. Co-Operative Societies Act, 1960
48B. [ Representatives and Delegates. [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
(1)Every committee of society shall at the time of election of Chairman or Vice-Chairman, also elect representative who shall represent it in other society and the representative so elected shall not be withdrawn by the Committee till the next election of the committee.(2)[ (a) In a society where not less than half of the members belong to Scheduled Castes and Scheduled Tribes, the representative shall be only from amongst the members belonging to such castes or tribes; and(b)In a society where not less than two-third of the members belong to other Backward Classes, the representative shall be from amongst the members belonging to such classes.](3)If the bye-laws of a society provide for the constitution of its general body by the elections of the delegates, the society shall reserve seats in the general body for the members belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes in such a manner that the number of seats so reserved for each category shall as far as possible, be in the same proportion in which members of each category, shall bear to the total membership of the society].
