Section 25 in The Punjab Co-operative Societies Rules, 1963
25. Disqualification for membership of committee. [Section 85 (2) (xii) and (xxxviii)]
- No person shall be eligible for election as a member of the committee if -(a)he is in default to any Co-operative Society in respect of any sum due from him to the Co-operative Society or owes to any Co-operative Society an amount exceeding his maximum credit limit;(b)he has directly or indirectly, any interest in any contract to which the Co-operative Society is a party except in transactions made with the Co-operative Society as a member in accordance with the objects of the Co- operative Society as stated in the bye-laws;(c)he has at any time during a period of one year prior to the date of scrutiny of nomination papers, engaged in any private business, trade or profession of any description which is carried on by the society;(d)he has committed any offence involving dishonesty or moral turpitude during a period of five years prior to the date of scrutiny of nomination papers;(e)he is subject to any of the [restrictions contained in rule 29;] [Words substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 5 (1).](f)he has, during a period of 12 months preceding the date of filing of nomination papers, remained inactive as member or has been carrying on, through agencies other than the Co-operative Society of which he is a member, the same business as is being carried on, by the Co-operative Society;(g)[ he is a member] [Clause substituted by Punjab Government Gazette Notification dated September 3, 1965 (Section 3)] or [any Co-operative Society which has ceased to function or which has not fulfilled its objects as stated in its bye-laws and has been included in the list of D class societies maintained] [Words omitted by Punjab Government gazette Notification dated december 8, 1982 (Section 2(1).] by the Registrar or is a member [ of a Co-operative Society which is under winding up process] [Words omitted by Punjab Government Gazette Notification dated december 8, 1982 (Section 2(1)];(gg)he has ceased to be a member of any Co-operative Society within a period of one year preceding the date of inclusion of such Co-operative Society in the list of D class Co-operative Societies maintained by the Registrar or the operation of order of winding up to such Co-operative Society under section 57 of the Act.[Provided that nothing in clauses (g) and (gg) shall be deemed to debar any person from seeking election if the Co-operative Society under winding] [Proviso added by Punjab Government Gazette Notification dated Feb. 20, 1986 (Section 2)] up process of which he is a member is a Co-operative Society with [limited or unlimited liability and that person discharges all his liabilities including liability as a surety, if any, in relation to such a Co-operative Society, within two months from the receipt of assessment orders.] [Words omitted by Punjab Government Gazette Notification dated december 8, 1982 Section 2(1)](h)[he has incurred any other disqualification laid down in the bye-laws of the society.] [Words substituted by Punjab Government Gazette Notification dated Feb. 18, 1986 (Section 5 (ii)]
