Section 36 in Sikkim Co-Operative Societies Act, 1978
36. Disqualifications to be an officer of a society.
- Notwithstanding anything contained in this Act, a person shall be disqualified for election as, or for being, the president, vice-president, chairman, vice-chairman, secretary, joint secretary or treasurer of a committee,(a)if he has held any such office on that committee during the preceding two consecutive terms, whether full or part;(b)if he holds any such office on a committee of another society of the same type;(c)if he holds any such office on the committees of three or more societies of different types including the State Co-coordinative Bank or a federal society:Provided that nothing contained in this sub-section shall be deemed to disqualify any such person for election as, or for being, a delegate of a society or a member of another committee.Explanation 1. - Where any person holding any office as aforesaid at the commencement of this Act is again elected to any such office after such commencement, he shall, for the purpose of this sub-section, be deemed to have held that office for one term before such election.Explanation 2. - A person who has ceased to hold any such office as aforesaid continuously for one full term shall again be qualified for election to any of those offices.
