Section 28(1) in Mizoram Cooperative Societies Act, 2006
(1)No person shall be eligible for being a member of a co-operative whose/who:(a)business or business interest is directly in conflict with or competitive with the business or business interest of such co-operative;(b)used the services of co-operative below the minimum level prescribed under the bye-laws for two consecutive years;(c)has not attended three consecutive general body meetings of the co-operative and such absence has not been condoned by its member(d)has made default in the payment of any amount payable to the co-operative under the bye-laws of such co-operative;(e)any officer or employee of the government or government undertaking shall be disqualified from being elected or appointed to any position in a co-operative except in salary earners co-operatives.
