Section 42(a) in Himachal Pradesh Co-Operative Societies Rules, 1971
(a)[ If the elected delegate of a society, functioning on the managing committee of another society, completes one term, of the society of which he is a delegate or otherwise ceases to be its member;] [Added by Notification No. Co-op (A) 1/86(s) dated 8-7-1987, published in the Rajpatra, Himachal Pradesh, as required under Article 348(3) of the Constitution of India.]
