Section 55(1) in The Karnataka Souharda Sahakari Act, 1997
(1)A person shall be disqualified for being elected or continued as director of the Federal Co-operative, if such person,-(i)has at any time lost the right to vote as a member or to continue as such; or(ii)has not been a voting member of the Federal Co-operative for a period of atleast two years, immediately preceeding the year of election; or(iii)incurs any other disqualification specified in the bye-laws of the Federal Co-operative; or(iv)absents himself from three consecutive board meetings or general meetings without leave of absence; or(v)[ is convicted for an offence involving moral turpitude under any law for the time being in force or for an offence committed under this Act.] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]
