Section 32 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
32.
No person shall be eligible to be or to continue as a member of the Board of Directors of the Federation, if-(a)he is under21 years of age;(b)he is of unsound mind, deaf and dumb or blind or suffers from leprosy;(c)he is declared insolvent;(d)he has been convicted for any offence involving, in the opinion of the Registrar, moral turpitude such conviction not having been set aside in appeal, provided that this disqualification shall cease to operate on the expiry of five years after the payment of fine or sowing out the sentence for conviction as the case may be;(e)he or, in the opinion of the Registrar, any member of his family enters into or carries on without the permission of the Registrar, within the area of the operation of the Federation the same kind of business as is done by the Federation itself;(f)he enters into any transaction or contract against the provisions of the Act or the Rules or the Bye-laws of the Federation;(g)he accepts or holds any office of the profit under the Federation or any member society of the Federation;(h)he is not a member of General Body of the Federation provided that this restriction shall not apply to the nominated and co-opted members of the Board of Directors;(i)if he has been convicted of any offence under the Act or Rule, unless a period of three years has elapsed from the date of conviction;(j)he is a person against whom an order under Section 71 has been obtained by a co-operative society and is pending satisfaction;(k)he is in default to the Federation in respect of any loan taken by him and the default has continued for a period of six months at least;(l)he is already a member of the Committee of Management of three other co-operative societies of any other Apex Society of the State;(m)he has been dismissed for practising fraud or bad or dishonest conduct from Government service or from the service of co-operative society or of a body corporate, such order of dismissal having not been set side in appeal:Provided that this disqualification shall cease to operate after the expiry of five years from the date of order of dismissal;(n)he joined in the application for the registration of, or was a member of the Committee of Management of a co-operative society which was subsequently wound up by the Registrar under clause (a) of sub-section(2) of Section 72 on the ground that the registration of the society was obtained by fraud, such as order of the Registrar not having been reversed in appeal;(o)he resigns and his resignation is accepted by the Board; and(p)he is otherwise disqualified under any of the provision of the Act, Rules and these Bye-laws.
