Section 57 in The Delhi Co-operative Societies Rules, 2007
57. Term of office of member of committee who is delegate of another Society.
- A delegate of one society sitting on the committee of another society shall vacate his seat in such committee: -(a)if the co-operative society withdraws him or elects another delegate in his place;(b)if the committee of the co-operative society which elected him as a delegate has been superseded;(c)if the co-operative society of which he is a delegate becomes defunct or commits default and continues to be a defaulter for a period exceeding three months: or(d)if the affairs of the co-operative society of which he is a delegate are ordered to be wound up.
