Section 48A(5) in The Chhattisgarh Co-Operative Societies Act, 1960
(5)No person shall be eligible to be elected or appointed to any specified office in a society, and shall cease to hold his office as such, if he has, including the period of his Co-option or appointment or both, held specified office in the society for two consecutive terms or for a continuous period of eleven years, whichever is less:Provided that a person shall not be re-elected or re-appointed to such specified office till a period equal to one full term has expired.
