Section 28(9) in Rajasthan Co-operative Societies Act, 2001
(9)[ No person shall remain both a Chairperson or Vice-Chairperson of a committee and a member of the Parliament or a member of the State Legislature or, the Pramukh or Up-Pramukh of a Zila Parishad or, the Pradhan or Up-Pradhan of a Panchayat Samiti or, Sarpanch or Up-Sarpanch of a Gram Panchayat or, a Chairperson or Vice-Chairperson of a municipal body and, if already a member of the Parliament or a member of the State Legislature or, Pramukh or Up-Pramukh of a Zila Parishad or, Pradhan or Up-Pradhan of a Panchayat Samiti or, Sarpanch or Up-Sarpanch of a Gram Panchayat or, Chairperson or Vice-Chairperson of a municipal body, he shall, at the expiration of a period of fourteen days from the date he becomes a Chairperson or Vice-Chairperson of such committee, cease to be such Chairperson or Vice-Chairperson of such committee unless, before such expiration, he resigns from his membership of the Parliament or the State Legislature or the office he holds in the Zila Parishad or the Panchayat Samiti or the Gram Panchayat or the municipal body as the case may be:Provided that a person who is already a Chairperson or Vice-Chairperson of a committee is elected as a member of the Parliament or a member of the State Legislature or, the Pramukh or Up-Pramukh of a Zila Parishad or, the Pradhan or Up-Pradhan of a Panchayat Samiti or, Sarpanch or Up-Sarpanch of a Gram Panchayat or, a Chairperson or Vice-Chairperson of a municipal body, then at the expiration of fourteen days from the date of being elected as a member of the Parliament or the State Legislature or, the Pramukh or Up-Pramukh of a Zila Parishad or, the Pradhan or Up-Pradhan of a Panchayat Samiti or, Sarpanch or Up-Sarpanch of a Gram Panchayat or, a Chairperson or Vice-Chairperson of a municipal body, as the case may be, he shall cease to be such Chairperson or Vice-Chairperson of the committee unless he has previously resigned from his membership of the Parliament or the State Legislative Assembly or the office he holds in the Zila Parishad or the Panchayat Samiti or the Gram Panchayat or the municipal body, as the case may be.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
