Section 56(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)No person shall be eligible for appointment or election as a member of the committee of a society, if-(a)he is in default to any society in respect of any dues from him, either as a borrower or as a surety for such period as is specified in this behalf in the bye-laws of the concerned society or for a period exceeding three months, whichever is less; or(b)he is, in the opinion of the Registrar, persistently and deliberately committing breach of the co-operative discipline with reference to linking up of credit with co-operative marketing or co-operative processing; or(c)he has been responsible under Section 80 or 90 or has been held responsible for payment of costs of inquiry under Section 87; or(d)he does not, when representing individual member in Co-operative Bank or a Central Bank or any other society or class of societies, hold such share as may be laid down in the bye-laws of such bank or such society or such class of societies, as the case may be.
