Section 28(2) in Rajasthan Co-operative Societies Act, 2001
(2)If a person, on the date of his election or appointed as a chairperson of an apex or a central society as aforesaid, is already a chairperson of another apex or central society, his later election or appointment shall be deemed to be void on the expiry of a period of fourteen days from the above election or appointment, unless he resigns from the chairpersonship of one of the above two apex or two central societies, as the case may he, within such period.
