Section 53(12) in The Chhattisgarh Co-Operative Societies Act, 1960
(12)When a committee of a society has been superseded under sub-section (1) any member of the committee, notwithstanding anything contained in this Act, rules made thereunder or bye-laws of the society, shall not be eligible for contesting the election as a member of the committee nor he shall be eligible for co-option or nomination in that society for a period of seven years :Provided that nothing in this sub-section shall apply to a member of the committee of a society who was not a party of such a decision of the committee which led to the supersession of it.[***] [Omitted '(13)' by C.G. Act No. 6 of 2013, dated 13.2.2013.][***] [Omitted '(14)' by C.G. Act No. 8 of 2015, dated 26.3.2015.]
