Section 19AA in The M.P. Co-Operative Societies Act, 1960
19AA. [ Disqualification for membership of committee and for representation. [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
- No person shall be eligible for election as a member of the committee of a society and shall cease to hold his office as such if he suffers from such disqualification as may be prescribed. No society shall elect any member as its representative to the committee of any other society or to represent the society in other society, if he suffers from such disqualification, as may be prescribed :Provided that, if a member suffers from any of the disqualifications prescribed under this section-(i)it shall be lawful for the committee of the society to disqualify such member where he is elected as a Director being a member of that society, after giving him a reasonable opportunity of being heard, within two months from the date of coming to the notice of the society from holding the post,(ii)if, the member incurs a disqualification, in the higher level society, for his actions as a representative, such higher level society shall take action to disqualify him for holding the post in the higher level society.If the society fails to take action, the Registrar shall disqualify such member from holding such post by an order in writing after giving him reasonable opportunity of being heard.]
