Section 48(7) in The M.P. Co-Operative Societies Act, 1960
(7)[ In a resource society, no person who is a non-borrowing member shall be qualified for election as member of the committee, delegate or representative nor shall he be entitled to vote in any election of the committee, delegate or representative of the society.Explanation. - A non-borrowing member shall be one who never borrowed from such a Bank or a society in which he is a member :Provided that the provisions of this sub-section shall apply to the society from the date it commences its lending operations :Provided further that the provisions of this sub-section shall not apply to the society in so far as its first provisional committee/nominated committee is concerned.] [Substituted by M.P. Act No. 14 of 1990 [w.e.f. 26-4-1990].]
