Section 26B in The Punjab Co-operative Societies Act, 1961
26B. Restrictions on membership etc.
. - (1) No individual shall, at any time, be a member of committee of -(a)more than two primary societies; and(b)more than one central and one apex society:Provided that nothing in this sub-section shall apply to a member nominated under sub-section (2) of Section 26 or to a member of the committee of an apex or central society nominated to serve on the committee of another apex or central society, as the case may be, in accordance with the provisions of their bye-laws.(2)[ No person shall be eligible for being elected to the committee of any co-operative society after he has served on the committee of that co-operative society for two continuous terms, unless a period of not less than one term has expired since he last so served.Explanation - For the purpose of computing the period of two terms under sub-section (2), if a person ceased to serve on the committee on account of resignation tendered by him, he shall be deemed to have so served for the full term in which resignation was tendered] [Substituted by Act 19 of 1993.].
