Section 52 in Mizoram Cooperative Societies Act, 2006
52. Disqualification for being a member of Management Committee.
- (l) The following persons shall be disqualified for being member of the Management Committee: A person who:(a)has been convicted for an offence involving moral turpitude or for an offence involving simple or rigorous imprisonment for more than one year or fine beyond rupees five hundred or both;(b)has been adjudged as an insolvent or a person of unsound mind by a competent court;(c)participates or has participated in the profit or by contract with the ;(d)holds any office or place of profit under the co-operative;(e)has been a member of concerned for less than three years immediately proceeding the date of such election or appointment;(f)has taken loan or goods on credit from the , and defaulted in making repayment of loan or failed to repay the cost of goods taken on credit, as the case may be, within a period of sixty days from the due date for repayment;(g)is a person against whom any amount due under a decree, decision or order of court is pending recovery under this Act;(h)has been convicted for an offence committed under this Act;(i)is disqualified for being a member of a co-operative under section 28;(j)has been expelled from being a member of co-operative under section 34;(k)has been terminated from membership of co-operative under section 35;(l)absented himself from attending three consecutive management committee meetings or general body meetings as the case may be and such absence has not been condoned by the members of the management committee or general body respectively.(2)In addition to the above, all the directors of board or management committee shall collectively, jointly and severally incur disqualification for a period of three years from being chosen as directors, if the current or existing board of management committee fails to:(a)conduct election to the management committee under Section 55;(b)call the annual general body meeting under Section 46 within ninety days after the closure of the corresponding financial year;(c)prepare annual financial statement of account and present the same in the annual general body meeting within the specified period under this Act or any other related law;(3)In addition to the requirements mentioned under sub section (1) and (2), a person who failed to have been a member of a co-operative for at least three years or failed to attend three general body meetings of the co-operative immediately preceding the election shall also ipso facto incur disqualification.
