Section 43 in Punjab Self-Supporting Co-operative Societies Act, 2006
43. Eligibility for becoming a Director of a self-supporting co-operative society.
- A member shall be eligible for being chosen as a Director if,-(a)he has right to vote in the affairs of the self-supporting co-operative society;(b)he has utilized the services of the self-supporting co-operative society during the previous financial year to the extent and in the manner specified in the bye-laws;(c)he has no pecuniary interest in any contract made with the self-supporting co- operative society;(d)he is not a defaulter of any other self-supporting co-operative society; and(e)a period of three years has elapsed from the date, such member ceased to be the Director for the following reasons, namely:-(i)non-calling of annual general meeting or special general meeting under sections 36 and 37 respectively;(ii)non-submission of annual report of activities and audited annual financial statement of accounts to the members under sub-section (4) of section 36;(iii)non-conduct of elections of the Directors; and(iv)absence from three consecutive meetings of the Board :(f)a period of five years has elapsed from the date such a member ceased to be the Director on account of his removal; and(g)the period of five years has elapsed from the date of conviction for an offence under this Act or for an offence of moral turpitude.
