Section 34 in Rajasthan Co-operative Societies Rules, 2003
34. Disqualification for membership of Committee.
(1) No person shall be eligible for election [co-option, nomination] [Inserted by Notification No. G.S.R. 73, dated 19.9.2011.] or appointment as a member of the committee of a cooperative society [or for continuing as its member] [Inserted by Notification No. G.S.R. 73, dated 19.9.2011.], if he suffers from any of the disqualifications mentioned in the Act, or if,(a)he is, in the opinion of the Registrar, persistently and deliberately committing breach of the co-operative discipline with reference to linking up of credit with co-operative marketing or co-operative processing; or(b)he has, directly, or indirectly, any interest in any subsisting 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; or(c)he is a employee of the Central or the State Government;(d)he is a paid employee of a local authority, board, corporation, or any other body constituted by the State or the Central Government under any law for the time being in force; or(e)he is a paid employee of a society unless the society is composed exclusively of such paid employees of societies;(f)is or becomes of unsound mind.(g)he has been convicted of an offence under Protection of Civil Rights Act, 1955. (Central Act No. 22 of 1955)(h)he has been convicted of a offence punishable under the Rajasthan Prevention of Mirtyu Bhoj Act, 1960.Provided that a government employee shall be eligible for appointment as a member of the committee of a society composed exclusively of government employees; or as a nominee of the Government or any authority specified by the Government in this behalf under section 29, or as a nominee of the Government or the Registrar under the authority given by the bye-laws, or is a representative of such a society of which all the members are government employee.(2)[ No member of a society shall be eligible to be elected, appointed, nominated or co-opted in the committee of a co-operative society, unless be has passed,-(i)class V from a school, in case of a primary dairy society, a weavers society or a womens co-operative society; and(ii)class VIII from a school, in case of a primary level agricultural credit society, a consumer society, a housing society, a farming society, a marketing society, an urban co-operative bank, a primary land development bank, a credit society, a salary earners society, a cooperative union or a central or an apex level co-operative society :Provided that the above disqualification shall not be applicable on a member of a committee elected before commencement of the Rajasthan Co-operative Societies (Amendment) Rules, 2017; and] [Inserted by Notification No. G.S.R. 53, dated 10.7.2017.](3)[] [Renumbered '(2)' by Notification No. G.S.R. 53, dated 10.7.2017.] A member of a society who carried on business of the kind carried on by his society, shall not be eligible to be a member of the committee of that society without the general or special sanction of the Registrar. Where any person not eligible to be a member of the committee without general or special sanction of the Registrar is elected to be a member of such committee without the sanction of the Registrar, he shall cease to be a member of the committee on receipt of a written requisition by the Committee in that behalf from the Registrar.(4)[] [Renumbered '(3)' by Notification No. G.S.R. 53, dated 10.7.2017.] A member of the committee of a society shall cease to be such member if he incurs any of the disqualifications mentioned in sub-rule (1) or (2) or incurs any of the disqualifications specified by the Act or ceases to be member of the society (unless he is a member nominated by the Government).
