Section 29 in The Multi-State Co-Operative Societies Act, 2002
29. Disqualification for member of a multi-State co-operative society.—
No person shall be eligible for being a member of a multi-State co-operative society if—(a)his business is in conflict or competitive with the business of such multi-State co-operative society; or(b)he used for two consecutive years the services below the minimum level specified in the bye-laws; or(c)he has not attended three consecutive general meetings of the multi-State co-operative society and such absence has not been condoned by the members in the general meeting; or(d)he has made any default in payment of any amount to be paid to the multi-State co-operative society under the bye-laws of such society.
