Section 16 in The Meghalaya Co-operative Societies Rules
16. Disqualification for voting.
- No member of a co-operative society shall be eligible for appointment to enable him to vote in the affairs of another co-operative society, of which his society is a member-(a)if such member is in any way disqualified under the provisions of the Rules or any bye-laws of the society for voting in the affairs of the society of which he is a member or for being appointed as a director ; or(b)if, in the case of a credit society, the member is a habitual defaulter and no extension of time for payment of the instalments defaulted has been granted by the managing body ;(c)if, in the case of any other type of societies, the member is in arrears in any way in payment of his dues or is not loyal to the society as required under the bye-laws.Explanation. - A "habitual defaulter" referred to in Clause (b) means a member of a credit society who has failed to pay three instalments already due immediately preceding the election.
