Section 48A in The M.P. Co-Operative Societies Act, 1960
48A. [ Disqualifications for holding specified office. [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
(1)No person shall at the same time hold specified office of more than one Apex Society, one Central Society and one Primary Society:Provided that the provisions of this sub-section shall be applicable in case of societies of the same classification.(2)If any person who is holding a specified office in one Apex Society, one Central Society and one Primary Society is elected or appointed to a specified office in any other Apex or Central or Primary society, he may, by a letter in writing signed by him and addressed to the registrar, within a period of one month from the date of his election or appointment to such specified office resign from the specified office in all except one Apex Society and or one Central Society and or one Primary Society as the case may be.(3)If any person required to resign under sub-section (2), fails to resign within the period specified therein, then at the expiration of such period he shall be deemed to have resigned from the specified office in all except one Apex Society & one Central Society and one Primary Society, as the case may be, in which he was already holding the specified office prior to such subsequent election or appointment to specified office in other Apex or Central or Primary Society.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
