Section 115E(2) in The Gujarat Co-Operative Societies Act, 1961
(2)A person who has held the office of a Chairman or Vice-Chairman or Managing Director (if he is elected) continuously for two terms, shall be eligible to hold that office after a lapse of a period of not less than two terms after he ceases to hold that office.Explanation I. - For the purpose of this section, the expression "term" means a term consisting of three years commencing from the date of the first meeting of a committee in which a Chairman, Vice-Chairman or, as the case may be Managing Director (if he is elected) is elected.Explanation II. - Where any person holding the office of the Chairman, Vice-Chairman or Managing Director (if such Director is elected) of a Committee for a period exceeding three years but not exceeding six years at the commencement of the Gujarat Co-operative Societies (Amendment) Act, 2002 (Gujarat 13 of 2002) is again elected to that office after such commencement, he shall, for the purpose of this section, be deemed to have held office for one term before such election.
