Section 54 in The Delhi Co-operative Societies Rules, 2007
54. Disqualifications for membership of committee.
- Subject to provisions of sub sections (7) of sections 35 of the Act, no person shall be eligible for election as a member of the Committee, if,(a)he is in default to the co-operative society in respect of any sum due from him to the co-operative society;(b)he has, directly or indirectly, any interest in any contract to which the cooperative society is a party except in transaction made with the co-operative society as a member in accordance with the objects of the co-operative society as stated in the bye-laws;(c)he has, at any time during a period of one year prior to the date of scrutiny of nomination papers, engaged in any identical private business, trade or profession of any description carried on by the society:(d)he has been convicted of any offence involving dishonesty or moral turpitude during the period of six years prior to the date of scrutiny of nomination paper or he has been ordered to repay or restore the money or property or any part thereof under sub-section (2) of section 66 of the Act by the Registrar;(e)he during a period of one year preceding the date of filing of nomination papers, has been carrying on, through agencies other than the co-operative society of which-he is member, same business as being carried out by such co-operative Society;(f)he is a member of a defunct co-operative society which has ceased to function or which has not fulfilled its objects as stated in its bye-laws or is a member of a cooperative society which is under winding up process;(g)he incurs any other disqualification laid down in the bye-laws of the co-operative society;(h)he has not completed minimum period of one year from the date of acquiring membership in the co-operative society;(i)in case of co-operative society, the co-operative society has not completed minimum period of one year from the date of acquiring membership in a federal co-operative society/ financing co-operative bank;(j)he contest election for two seats of the Committee or Board of directors simultaneously;(k)proceeding against him has been initiated for violation of section 31and/or section 60 of the Act under section 111 of the Act.(l)he has been convicted u/s 118 of the Act, he shall be disqualified from contesting election for a period of four years from the date of conviction.(m)he was a member of the previous committee and has not handed over the complete charge and all record to the successor committee, he shall be disqualified for contesting election for next four years.(n)he is a member of the salary earners co-operative society and is retiring from his services within the period of term of the committee, subject to provision of byelaws.
