Section 32 in Uttarakhand Self Reliant Co-Operatives Act, 2003
32. Eligibility for Directorship in a co-operative.
- In addition to such other conditions as may be specified in the articles of association, a member of a co-operative shall be eligible for being chosen as a Director of the co-operative, if -(1)such member has the right to vote in the affairs of the co-operative; and(2)such member has patronized the services of the co-operative during the previous financial year to the extent and in the manner specified in the articles of association; and(3)such member has no interest in any subsisting contract made with or work being done for the co-operative except as otherwise specified in the articles of association; and(4)three years have lapsed from the date that such member may have ceased to be a Director of the co-operative for reason of(a)non-conduct of general meeting;(b)non-conduct of elections to the Board;(c)non-submission of annual report of activities, audited annual financial statements and/ or auditor's report to the general body; or(d)absence from Board meetings.
