Section 74A(5) in The Gujarat Co-Operative Societies Act, 1961
(5)No person shall be, or shall continue to be, a designated officer of any society of any of the categories referred to in sub-section (2) for a consecutive period of more than [six years] [Substituted for the words 'ten years' by Gujarat 23 of 1982] and at the expiration of that period any such person shall cease to be a designated officer of that society and shall not be eligible for being re-elected or reappointed as a designated officer, until a period of [three years] [Substituted for the words 'five years' by Gujarat 23 of 1982] has elapsed after the expiry of the aforesaid period of [six years] [Substituted for the words 'ten years' by Gujarat 23 of 1982].[Explanation. -For the purposes of this sub- section :(a)in calculating the consecutive period of six years in office, any period for which the person concerned may have been such officer, before the commencement of the Gujarat Co-operative Societies (Amendment) Ordinance, 1982 (Gujarat Ordinance 1 of 1982) shall be excluded,(b)if any person resigns his office as a designated officer at any time within twelve months from the date on which the consecutive period of six years would, but for his resignation, have been completed, he would be deemed to have completed a period of six years on his resignation.]
