Section 28(3) in Kerala Cooperative Societies Act, 1969
(3)Nothing contained in clause (a) of sub-section (2) shall be deemed to disqualify a member of the committee of a society for appointment as, or for being, a member of the committee of the apex or central society of the same type:Provided that no member of a committee shall be the president or chairman of more than one society of the same type.
