Section 44BE(3) in The Bihar Co-operative Societies Act, 1935
(3)No person shall be eligible for election to the Managing Committee of a co-operative society under Short Term Co-operative Credit Structure, if-(a)such person is not a member of the society, or(b)such person is in default to the society or any other registered society in respect of any loan taken by him or has any dues of the society on the date of filing of nomination, or(c)he has directly or indirectly, any interest in any subsistent contract made with the society or in any property sold or purchased by the society or in any other transaction of the society, except in any investment made in, or any loan taken from the society,(d)he has any proceeding for surcharge relating to any registered society pending against him;(e)he has a criminal proceeding relating to any transaction of a registered society pending against him in which cognizance has been taken.
