Section 34(2) in Rajasthan Co-operative Societies Rules, 2003
(2)[ No member of a society shall be eligible to be elected, appointed, nominated or co-opted in the committee of a co-operative society, unless be has passed,-(i)class V from a school, in case of a primary dairy society, a weavers society or a womens co-operative society; and(ii)class VIII from a school, in case of a primary level agricultural credit society, a consumer society, a housing society, a farming society, a marketing society, an urban co-operative bank, a primary land development bank, a credit society, a salary earners society, a cooperative union or a central or an apex level co-operative society :Provided that the above disqualification shall not be applicable on a member of a committee elected before commencement of the Rajasthan Co-operative Societies (Amendment) Rules, 2017; and] [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.]
