Section 55 in The Delhi Co-operative Societies Rules, 2007
55. Cessation of membership of committee.
- A member of the committee shall cease to hold his office, if, he,(a)continues to be in default in respect of any sum due from him to the co-operative society for such period as may be laid down in the bye-laws;(b)ceases to be a member;(c)is declared insolvent;(d)becomes a person of unsound mind;(e)is convicted of an offence involving dishonesty or moral turpitude; or(f)becomes subject to any disqualification which would have prevented him from seeking election, had he incurred that disqualification before election.
