Section 27(10) in The West Bengal Co-Operative Societies Act, 1983
(10)No member of a co-operative society shall be eligible for being elected on the board, if-(a)he has been adjudged by a competent Court to be insolvent or of unsound mind;(b)he has been convicted by a Court of any offence involving moral turpitude [or of any offence under this Act] [Words inserted by West Bengal Act 21 of 1990.] and sentenced to fine or imprisonment or both;(c)he holds any office of profit in the co-operative society:Provided that a member of an industrial co-operative society composed of artisans or workmen or of a transport co-operative society composed of workers or of a labour co-operative society composed of persons who live on manual labour (skilled or unskilled) or of an engineers' co-operative society or of a co-operative society established by tribals in receipt of salaries or wages from such co-operative society shall be eligible for being elected on the board;(d)he has any interest in any business of the kind carried on by the co-operative society;(e)(i)he is an individual, not representing any co-operative society, and is in default of payment of loans or price of goods received by him on credit from the co-operative society on the date of filing nomination (in the case of a co-operative society where such nomination is required to be filed) or on the date of election (in the case of a co-operative society where nomination is not required to be filed); or(ii)he is an individual representing a co-operative society which is in default of payment of more than forty per cent, of loans or price of goods received by it on credit from the co-operative society in relation to the board to which the election relates on the date of filing nomination or on the date of election (without nomination), as the case may be;(f)he has any direct or indirect interest in any agreement or contract to which the co-operative society is a party;(g)he receives emoluments or allowances (other than travelling allowances or sitting fees) or honorarium without the approval of the members of co-operative society at a general meeting and in excess of the prescribed limit or rate;(h)he is disqualified under sub-section (5) of section 26.
