Section 45 in The Chhattisgarh Co-operative Societies Rules, 1962
45. Disqualification for representation.
- [(1) No society shall elect any member as its representative, who suffers from any of the disqualifications mentioned in Rule 44.] [Substituted by notification No. F-5-5-90-XV-1, dated 12-5-90.](2)[ A representative of a society representing it in the general body or committee of another society shall cease to hold his office as such-(a)if he suffers from any of the disqualifications mentioned in Rule 44; or(b)if he ceases to be a member of the society which he represents; or(c)if elections fall due and the society, which he represents elects another representative; or(d)if the registration of the society which he represents is cancelled under Section [18 or 18-A]; or(e)if-(i)[ the Registrar or an officer authorised by him assumes charge under sub-section (8) of Section 49 of the committee of the society which he represents; or [Re-numbered by notification No. F-5-7-94-XV-1, dated 21-7-95.](ii)the committee of the society which he represents is removed by the State Government under sub-section (1) of Section 52; or(iii)the committee of the society which he represents has been removed under subsection (1) of Section 53; or](f)if the society is ordered to be wound up under Section 69.](2A)[ If a representative ceases to hold office in the circumstances referred to in clause (e) of sub-rule (2) the person or persons appointed by or under the relevant provisions of the Act to manage the affairs of the society shall have the power to nominate himself or one from among themselves, as the case may be, to fill the vacancy so caused.] [Inserted by notification No. F-5-5-90-XV-1, dated 12-5-90.](3)[ No representative of the society shall be eligible for election as a member of the committee of Co-operative Bank, Financing Bank, Federal Society or Apex Society and shall cease to hold his office as such if the society is or gets into default for a period exceeding twelve months in respect of any loan or loans taken by it from such Co-operative Bank, Financing Bank, Federal Society or Apex Society.] [Re-numbered by notification No. F-5-7-94-XV-1, dated 21-7-95.][***] [First and Second Proviso omitted by notification No. F-15-40-97-XV-1, dated 12-4-99.]
