Section 33 in Rajasthan Co-operative Societies Rules, 2003
33. Disqualification for representation.
(1) No society shall elect any member as its delegate to represent the society in another society or to the committee of another society, who suffers from any of the disqualifications laid down in rule 34.(2)A delegate of a society sitting on the committee of another society or representing it in another society shall cease to hold his office;(a)if he suffers from any of the disqualifications laid down under rule 34;(b)if he ceases to be a member of the society from which he is a delegate; or(c)if the society which elected him as a delegate withdraws him or elects another delegate in his place; or(d)[ if, for whatever reasons, he ceases to be the chairperson of the society from which he was elected as its delegate or whom he is representing; or [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.](e)if the committee of a society which elected him has been removed under the provisions of the Act and an Administrator is appointed, the Administrator so appointed shall represent the society in place of the chairperson so removed; or(f)if he had been appointed as an administrator under the provisions of the Act and the order of the appointment of administrator has been set aside by a competent authority under the provisions of the Act; or(g)if the registration of the society of which he is a delegate is cancelled or orders for winding up of the society have been issued.]
