Section 34(7) in Rajasthan Co-operative Societies Act, 1965
(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.]]
