Section 21(7) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(7)In order to be eligible for being chosen as director of the Board of a Co-operative Society which has been in existence for more than two years a member,-(a)shall have been a voting member of the Co-operative Society for at least two years immediately preceding the year of election;(b)shall have attended the two general body meetings of the Co-operative Society held immediately preceding the elections.
