Section 28(8A) in Rajasthan Co-operative Societies Act, 2001
(8A)[ No member of committee, which has failed to provide the required information or assistance to the State Co-operative Election Authority under Chapter-V shall be eligible for election or appointment as member of committee for period of five years from the date of such failure.] [Inserted new sub section (8A) by Rajasthan Act No. 9 of 2004, dated 19-2-2004.</p>]
