Section 57(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Without prejudice to the provisions of the bye-laws, no-officer of a co-operative Society shall have an interest directly, or indirectly, otherwise than as such officer -(a)in any contract made with the society ; or(b)in any property sold or purchased or leased by, or to the society; or(c)in any other transaction of the society except as an investment made or as a loan taken from the society or the provision of residential accommodation by the society to any paid employee of the society.
