Section 48AA in The Chhattisgarh Co-Operative Societies Act, 1960
48AA. Disqualification for membership of Board of Directors and for representation.
- No person shall be eligible for election as a member of the Board of Directors of a society, and shall cease to hold his office as such, if he suffers from such disqualification as may be prescribed, and no society shall elect any member as its representative to the Board of Directors of any other society or to represent the society in other society, if he suffers from such disqualification as may be prescribed :Provided that, if a member suffers from any of the disqualifications prescribed under this section,-(i)it shall be lawful for the Board of Directors of the society to disqualify such member where he is elected as a Director , being a member of that society, after giving him a reasonable opportunity of being heard, within two months from the date of coming to the notice of the society, from holding the post.(ii)if, the member incurs a disqualification in the higher level society, for his actions as a representative, such higher level society shall take action to disqualify him for holding the post in the higher level society, and if the society fails to take action, the Registrar shall disqualify such member from holding such post by an order in writing, after giving him reasonable opportunity of being heard.Explanation. - For the purpose of this section, the expression "disqualification" shall not include the disqualification specified in Section 50-A for election as a member of the Board of Directors or a representative of a society.
