Section 66 in The Tripura Co-operative Societies Act, 1974
66. Disqualification for membership of committees.
(1)No person shall be eligible for being elected or appointed as a member of the committee if he-(a)is in default to the society or any other society in respect of any loan or advance taken by him or of any other dues to the society or any other society:(b)is interested directly or indirectly in any contract made with the society or in any sale or purchase made by the society privately or in any auction or any Contract or transaction involving financial interest;(c)is an applicant to be adjudicated a bankrupt or an insolvent or an uncertified bankrupt or an undischarged insolvent;(d)is employed as legal practitioner on behalf of the society or against the society or on behalf of or against any other society which is a member of the former society;(e)has been sentenced for any office including moral turpitude, such a sentence not having been reserved and the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence;(f)is a nominal or sympathiser member;(g)is a person of unsound mind;(h)is a minor;Provided that Clause (h) shall not be applicable in case of a society exclusively formed for the benefit of students of a school or college;(i)is a paid employee of the society or of the federal society to which the society is affiliated;(j)ceases to be a member of a society and in case of federal society on cancellation or affiliation of a society of which he is a member;(k)incurs other disqualifications as may be prescribed in the rules.(2)(a)A member of the committee shall cease to hold his office if he becomes subject to the disqualifications mentioned in sub-section (1).(b)In a federal society the representative or representatives of the affiliated society or societies on the committee of federal society shall cease forthwith to be a member or members of committee with the orders of winding up of such society or societies.
