Section 122 in Mizoram Cooperative Societies Act, 2006
122. Qualification and disqualification for being a committee member of a co-operative bank.
(1)No person shall be eligible to contest the election or chosen as a committee member of a co-operative bank :(a)unless he is a member of the co-operative bank for a minimum continuous period of three years;(b)unless he has maintained a minimum deposit balance of rupees two thousand on an average every day for a minimum continuous period of three years and continues to maintain such deposit even after three years:(c)if the cooperative he represents is cancelled.(2)Any person failed to or ceased to possess any of the minimum qualifications prescribed under Clause (a) and (b) of sub-section (1) shall be disqualified from becoming a committee member.(3)In addition, a person shall be disqualified from becoming a committee member:(a)If such person has made default in the repayment of any loan taken from any co-operative bank or other co-operatives;(b)if a company in which the person or any member of his family has any interest, has made default in repayment of any loan take from any co-operative bank or other co-operatives after the date when repayment of the loan has become due.(4)A committee member of a co-operative bank shall ease to hold office, if at any time during the term of office he becomes disqualified for being a member by reason of provisions of sub-section (2).(5)If any question arises as to whether a committee member has ceased to hold office under sub-section (3), the Registrar may. after giving an opportunity to the committee member of being heard, determine the question and where the registrar determine that the committee member has ceased to hold office, may remove such member by passing an appropriate order.
