Section 43(2) in The Multi-State Co-Operative Societies Act, 2002
(2)A person shall not be eligible for being elected as member of a board of a multi-State co-operative society for a period of five years if the board of such multi-State co-operative society fails—(a)to conduct elections of the board under section 45; or(b)to call the annual general meeting under section 39; or(c)to prepare the financial statement and present the same in the annual general meeting.
