Section 6(7) in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021
(7)Notwithstanding anything contained in this Act or the rules made thereunder orthe bye-laws of a Regional Co-operative Milk Producers' Union or in any other law, judgementor Decree or Orders of any court or Tribunal, for the time being in force, the President of anAnand Pattern Milk Co-operative Society, which is a member of the RegionalCo-operative Milk Producers' Union shall be eligible to contest the elections to the committeeof the Regional Co-operative Milk Producers' Union and hold office as a member of thecommittee of the Regional Co-operative Milk Producers' Union, only if the Anand Pattern MilkCo-operative Society to which he/she belongs, satisfies the following conditions, namely:-(a)the society is placed in audit classification A or B, as prescribed, during thelast audit conducted; and(b)supply milk procured and pooled by the member society to the RegionalCo-operative Milk Producers' Union subject to a minimum quantity as fixed by the committeeof the Regional Co-operative Milk Producers' Union:Provided that the provisions of this sub-section shall not apply to those membersocieties for a period of two years which are revived after long duration of inactivity and thosePrimary Dairy Co-operative Societies whose bye-laws were amended to Anand Pattern, eitherfrom the date of restart of the society or from the date of registration of amendment of bye-laws to Anand Pattern model bye-laws.
