Section 57B(14) in The Chhattisgarh Co-Operative Societies Act, 1960
(14)No person shall be elected, nominated or co-opted or allowed to continue as a member of the board of a short term co-operative credit structure society, if he(i)is a person who represents a society other than a primary agricultural credit co-operative society on the board of a Central Co-operative Bank or the State Co-operative Bank, if the society he represents has committed a default towards the payments of such bank for a period exceeding ninety days;(ii)is a person who committed a default towards the payments to a primary agricultural credit co-operative society or represents a primary agricultural credit cooperative society on the board of a Central Co-operative Bank or the State Co-operative Bank, it the society he represents has committed a default towards the payments of such bank for a period exceeding one year unless the default has been cleared;(iii)is a person, who represents a society whose board is superseded.
