Section 19 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
19. Disqualification of Defaulting Member.
- A member of a Multi- State Co-operative Society or a representative of defaulting member society shall not be eligible to seek election to any office in, or continue, as a member of the board of such Multi-State Co-operative Society, if he or the society of which he is the representative, commits default in the payment of annual subscription or other sums due to such Multi-State Co-operative Society. A member, or a representative of a defaulting member society, if holding any office in a Multi-State Co- operative Society, shall forfeit the right to hold such office with effect from the date on which he, or the society of which he is the representative, becomes defaulter as per bye-laws of the Multi-State Co-operative Society or as determined by the board of directors of the Multi-State Co-operative Society.
