Section 31(3) in Sikkim Co-Operative Societies Act, 1978
(3)No member of a society shall be eligible for being elected as a member of the committee of that society or of any other society to which such society is affiliated, if such member(a)has been adjudged by a competent court to be insolvent or of unsound mind;(b)is concerned or participates in the profits of any contract with the society;(c)has been punished with imprisonment for an offence involving moral turpitude;(d)has been in default in payment of his dues to the society' for a continuous period of three months from the due date or any extended period thereof;(e)carries the business of the same kind carried on by the society.
