Section 44V in Jharkhand Co-operative Societies Act, 2008
44V. Disqualification of member of the managing committee to State Co-operative Bank or Central Bank.
- 1. A member of the managing committee representing a co-operative society other then LAMPS/PACS in the managing committee of State Co-operative Bank or Central Co-operative Bank shall not be allowed to continue as a member of the managing committee by the Registrar in the event of such registered society committing a default for a period exceeding 90 (ninety) days on intimation of such default by the Chief Executive of the Bank concerned.
