Section 115C in The Gujarat Co-Operative Societies Act, 1961
115C. Qualifications and disqualifications for being committee member.
(1)A person shall not be eligible for being chosen as a committee member unless he,-(a)is continuously a member of the bank for a period of not less than three years and continues to be such member, and(b)has deposited in the bank an amount of not less than twenty thousand rupees and continues to so deposit.(2)(a)A person shall be disqualified for being a committee member if he ceases to possess any of the qualifications mentioned in clauses (a) and (b) of sub-section (1).(b)A person shall be disqualified for being chosen as or for being a committee member,-(i)if such a person has made default in repayment of any loan taken from any bank or other society,(ii)if a company in which the person or any member of his family has any interest has made default in repayment of any loan taken from any bank or other society after the date when repayment of the loan has become due,(iii)if such person is convicted of an offence under Section 115-H.(3)A committee member shall cease to hold office as such if at any time during the term of office, he becomes disqualified for being a committee member by reason of the provisions of sub-section (2).(4)If any question arises as to whether a committee member has ceased to hold office as such under sub-section (3), the Registrar may after giving an opportunity to the committee member of being heard, determine the question and where the Registrar determines that a committee member has ceased to hold office may be order to remove such committee member.
