Section 28(4) in Rajasthan Co-operative Societies Act, 2001
(4)No money lender as defined in the Rajasthan Money Lenders Act, 1963 (Act No. 1 of 1964), shall be eligible for being elected or appointed as an officer of a service co-operative society, as classified under the rules, and where an officer of such society as a foresaid starts money lending business, he shall, thereupon, cease to be an officer of such society.
