Section 14(8) in The Bihar Co-operative Societies Act, 1935
(8)Notwithstanding anything contained in any provision of this Act, rules made thereunder and the by-laws of a registered society, no person shall be eligible for election or nomination as an office-bearer of the Managing Committee of a registered society if he has been an office bearer of the Managing Committee for two consecutive terms:Provided that such person may be eligible for election or nomination as an office-bearer of the said Managing Committee at the interval of three Co-operative years after having been the office-bearer of that Managing Committee for two consecutive terms.] [Original sub-section (3) made sub-section (11) and sub-section (3) and (4) inserted by Act 39 of 1982. Subsequently these sub-sections (3) and (4) made sub-sections (9) and (10) and new subsections (3) to (8) added by Act 8 of 1989.]
