Section 30 in Haryana Co-operative Societies Rules, 1989
30. Prohibition against being interested in contracts etc.
- Section 131(2)(2)(xxxix). - (1) Without prejudice to the provisions of bye-laws, no officer of a co- operative society shall have an interest directly or indirectly otherwise than as such officer :-(a)in any contract made with society; or(b)in any property sold or purchased or leased by or to the society; or(c)in any other transaction of the society, except as investment made or as loan taken from the society or the provision of residential accommodation by the society to any paid employee of the society.(2)No officer of a co-operative society shall, purchase directly or indirectly any property of a member of the society sold for the recovery of his dues to the society.(3)The prohibitions contained in this rule continue to apply for a period of two years after a person ceased to be an officer of the society.
