Section 31(5) in Delhi Co-operative Societies Act, 1972
(5)Notwithstanding anything contained in this Act, a person shall be disqualified for election as, or for being, the president, vice-president, chairman, vice-chairman, managing director, secretary, joint secretary or treasurer of a committee,-(a)if he has held any such office on that committee during two consecutive terms, whether full or part;(b)if he holds any such office on a committee of another co-operative society of the same type;(c)if he holds any such office on the committees of three or more co-operative societies of a different type or different types: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.
