Section 20(a) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(a)A person who is already a delegate shall cease to act as such if,-(i)he incurs any of the disqualification referred to in bye-laws No. 32; or(ii)he ceases to be a member of the society he represents; or(iii)the society he represents ceases to be a member of Federation; or(iv)he ceases to be a member of the society which was a member of another society which elected him as its delegate to represent it in the Federation; or(v)he ceases to hold the office by virtue of which he was a delegate in terms of the bye-laws of the Federation; or(vi)the society of which he was a delegate is wound up under section 72 of the Act; or(vii)the society he represents is amalgamated with any other co- operative society or societies; or(viii)the society he represents is divided into two or more societies, or(ix)he resigns his office as delegate,
