Section 34 in Rajasthan Co-operative Societies Act, 1965
34. Disqualification of membership etc. of committees.
(1)No person shall, at the same time, be a chairman of more than one apex or central society, as classified under the rules.(2)If any person is, on the date of his election or appointment as a chairman of such apex or central society as aforesaid already a chairman of any such apex or central society then his election or appointment as the case may be, on the date aforesaid shall be void.(3)If any person is, at the commencement of this Act, a chairman of more than one of such apex or central society then at the expiration of a period of ninety days from such commencement, he shall cease to be a chairman of such societies unless he has previously resigned his chairmanship of more than one of such societies.(4)No person shall be eligible for being elected or appointed as a member of a committee if he is in default to the society or to any other society, in respect of any loan or loans taken by him for such period as is specified in the bye-laws of the society concerned or in any case for a period exceeding three months and such a member as aforesaid shall cease to hold office as soon as he has incurred the disqualification mentioned in this sub-section.(5)(a)No money-lender as defined in the Rajasthan Money-Lenders Act, 1964, shall be eligible for being elected or appointed as an officer of a service co-operative society, as classified under the rules, nor shall be continue as an officer thereof upon the commencement of this Act;(b)Where an officer of such society as aforesaid, at any time after the commencement of. this Act, starts money lending business, he shall, thereupon, cease to be an official of such society.(6)[ No person against whom an order under section 74 has been passed, such order not having been set aside, shall be eligible for election or appointment as a member of a committee until the expiry of a period of three years from the date he repays or restores the money or other property or part thereof with interest or pays contribution and costs or compensation in satisfaction of such order; and] [Substituted by Rajasthan Act No. 2 of 1992 [25-10-1991.]](7)No member of a committee, who has been removed under section 36, shall be eligible for election or appointment to the committee for a period of three years from the date of expiry of the period of removal.[(7-A) No person shall be eligible for election as a member of a committee if he has continuously remained a member of the committee of the same society for a period of six years or for two terms, whichever is less, unless a period of three years from the date of expiry of the said period or the said terms, as the case may be, has elapsed.] [Inserted by Rajasthan Act 1 of 1982. [3-12-1981.]][(7-B) No person shall remain both a member of a committee and a Member of Parliament or a State Legislature or the Pramukh of a Zila Parishad or the Pradhan of a Panchayat Samiti and, if already a member of Parliament or a State Legislature or the Pramukh of a Zila Parishad or the Pradhan of a Panchayat Samiti, he shall, at the expiration of a period of fourteen days from the date he becomes a member of such committee, cease to be such member of such committee unless, before such expiration, he resigns his seat in the Parliament or the State Legislature or the office he holds in the Zila Parishad or the Panchayat Samiti, as the case may he.] [Inserted Rajasthan Act No. 2 of 1992 [25.10.1991.]](8)Any question as to whether a member of the committee shall or has become subject to any of the disqualifications mentioned under this section or the rules shall be decided by the Registrar.(9)Nothing in this section shall apply to a person nominated as chairman of any society by the Government or the Registrar.
