Section 25(2) in The Karnataka Souharda Sahakari Act, 1997
(2)All the directors shall incur disqualification for being elected as directors in a [Co-operative for a maximum period of five years] [Substituted by Act 34 of 2014 w.e.f. 06.09.2014.] from the date of incurring such disqualification and shall also be disqualified to continue as directors of that Co-operative or any other Co-operative, if during the term of office as directors of a Co-operative they,-(a)have not rendered necessary assistance to the cooperative election commission for conducting election to the board before the expiry of its term within the stipulated time [***] [Omitted by Act 34 of 2014 w.e.f. 06.09.2014.] ; or(a-1) have not submitted returns and information to the Registrar and the federal cooperative as per section 34 within a period of six months from the close of the cooperative year; or(a-2) have committed serious financial irregularities or frauds which have been detected; or(b)have not conducted the annual general meeting [within the twenty fifth day of September every year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] or requisitioned meeting of the general body within the time stipulated in section 30; or(c)have not placed the audited accounts for the [preceding cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] along with the report of the auditor before the annual general meeting.(d)[ have violated the order or direction of the Federal Cooperative or violated any order of quasi-judicial authority or court; [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.](e)have opened branches without prior approval of the Federal Cooperative]
