Section 33 in The Orissa Self-Help Co-operatives Act, 2001
33. Eligibility for directorship in a Co-operative.
- In addition to such other conditions as may be specified in the articles of association, a member of a Co-operative shall be eligible for being chosen as a director of the Cooperative, if -(a)such member has the right to vote in the affairs of the Co-operative;(b)such member has patronised the services of the Co-operative during the previous financial year to the extent and in the manner specified in the articles of association;(c)such member has no interest in any subsisting contract made with or work being done for the Co-operative except as otherwise specified in the articles of association; and(d)three calendar years have elapsed from the date on which such member may have ceased to be a director of the Co-operative for reasons of, -(i)non-holding of general body meeting;(ii)non-conduct of elections to the board;(iii)non-submission of annual report of activities, audited annual financial statements and/or auditor's report to the general body; or(iv)absence from board meetings.
