Section 31 in The Meghalaya Co-operative Societies Rules
31. Disqualification for membership of Administrative Council and Managing Body.
- A member shall not be eligible for being chosen, or for being appointed, as a member of the administrative council and the managing body of a society or of another society to which the society is affiliated if such member-(a)is adjudged by a competent Court to be insolvent or of unsound mind;(b)has been punished with imprisonment for an offence involving moral turpitude ;(c)is concerned or participates in the profits of any contract with the society;(d)if a credit society has failed to pay in three consecutive years immediately preceding the election at least an amount equivalent to one year's instalment fixed for the repayment of the loan.
