Section 28(2) in Kerala Cooperative Societies Act, 1969
(2)Notwithstanding anything contained in any law for the time being in force, a person shall be disqualified for appointment as, or for being, a member of a committee-(a)if he is member of the committee of [more than one society of the same type; or] [Substituted 'another society of the same type; or' by Kerala Act No. 7 of 2010.](b)if he is member of the committees of [more than two societies of different types ;] [Substituted 'two or more societies of a different type or different types:' by Kerala Act No. 7 of 2010.]Provided that nothing contained in this sub-section shall be deemed to disqualify a person for election as, or for being, a delegate of a society
