Section 26 in The Punjab Co-operative Societies Rules, 1963
26. Cessation of membership of committee. [Section 85 (2) (x)]
- A member of the committee shall cease to hold his office as such if he:-(a)continues to be in default in respect of any sum due from him to the Cooperative Society for such period as may be laid down in the bye-laws ;(b)ceases to be a member;(c)is declared insolvent;(d)becomes of unsound mind;(e)is convicted of an offence involving dishonesty or moral turpitude; or(f)becomes subject to any disqualification which would have prevented him from seeking election, had he incurred that qualification before election.
