Section 16 in Himachal Pradesh Societies Registration Act, 2006
16. Disqualifications.
- A person shall be disqualified for being a member of the Governing body of a Society under this Act if, on the date of elections, he,-(a)is disqualified for such appointment by an order of a Court or the Registrar for causing loss to the Society or retaining property of the Society or for any other reasons detrimental to the interest of the Society; or(b)is in arrears of prescribed subscription fee and a period of 45 days is over after delivering notice to such members to such effect; or(c)has been convicted of a cognizable offence and sentenced to a term exceeding 3 months; or(d)has incurred any of the disqualifications, as may be prescribed.
