Section 20 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
20.
(a)A person who is already a delegate shall cease to act as such if,-(i)he incurs any of the disqualification referred to in bye-laws No. 32; or(ii)he ceases to be a member of the society he represents; or(iii)the society he represents ceases to be a member of Federation; or(iv)he ceases to be a member of the society which was a member of another society which elected him as its delegate to represent it in the Federation; or(v)he ceases to hold the office by virtue of which he was a delegate in terms of the bye-laws of the Federation; or(vi)the society of which he was a delegate is wound up under section 72 of the Act; or(vii)the society he represents is amalgamated with any other co- operative society or societies; or(viii)the society he represents is divided into two or more societies, or(ix)he resigns his office as delegate,(b)(i)The State Government as a member shall appoint its delegate for the meeting or the General Body by an order.(ii)A delegate once elected or appointed shall continue to hold office until another delegate is appointed or elected in his place or incurs any of the disqualification laid down in the Act, Rules or the Bye-laws or forfeits his right to held office by virtue in the provisions of the bye-laws of the society he represents.
