Section 34(1) in The Delhi Co-operative Societies Rules, 2007
(1)A member of any co-operative society who is in arrears to the co-operative society in respect of any loan taken by the member or co-operative society for such period as specified in its bye-laws or in any case for a period exceeding ninety days shall be not eligible:(a)to vote in election of the said co-operative society;(b)for appointment to represent the co-operative society in any co-operative society; and(c)to vote on behalf of co-operative society in other co-operative society.This rule shall also apply to federal co-operative society and to apex cooperative society
