Section 28(6) in Rajasthan Co-operative Societies Act, 2001
(6)No person against whom an order under section 57 has been passed, such order not having been set aside, shall be eligible for election or appointment as a member of a committee until the expiry of a period of five years from the date he repays or restores the money or other property or part thereof with interest or pay contribution and costs or compensation in satisfaction of such, order.[Provided that a member of the committee replaced by an Administrator under Section 30-C due to expiry of the term of the committee or under clause (b) of sub-section (1) of Sections 30 on the ground of a stalemate in functions of the committee due to lack of quorum shall not be deemed disqualified under this sub-section.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
