Section 45(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)[ No representative of the society shall be eligible for election as a member of the committee of Co-operative Bank, Financing Bank, Federal Society or Apex Society and shall cease to hold his office as such if the society is or gets into default for a period exceeding twelve months in respect of any loan or loans taken by it from such Co-operative Bank, Financing Bank, Federal Society or Apex Society.] [Re-numbered by notification No. F-5-7-94-XV-1, dated 21-7-95.][***] [First and Second Proviso omitted by notification No. F-15-40-97-XV-1, dated 12-4-99.]
