Section 27 in Rajasthan Co-operative Societies Rules, 2003
27. Disabilities of a defaulting member.
(1)[Save as provided in [sub-section (4)] [Substituted 'No member of a co-operative society' by Notification No. G.S.R. 73, dated 19.9.2011.] of Section 28, no member of a co-operative society] who is in arrears to the society in respect of any loan taken by him, for such period as is specified in its bye-laws, or in any case for a period exceeding three months, shall be appointed to represent the society in any other co-operative society and to vote on its behalf in such other co-operative society.(2)Where a member of a co-operative society so appointed falls in arrears to the society for the period specified in sub-rule (1), subsequent to his appointment, he shall cease to be a representative of the society as from the end of the said period.
