Section 53(12) in The M.P. Co-Operative Societies Act, 1960
(12)[ When a committee of a society has been superseded under sub-section (1) any member of the committee, notwithstanding anything contained in this Act, rules made thereunder or bye-laws of the society, shall not be eligible for contesting the election as a member of the committee nor he shall be eligible for co-option or nomination in that society for a period of seven years] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] :[Provided that nothing in this sub-section shall apply to a member of the committee of a society who was not a party of such a decision of the committee which led to the supersession of it.] [Inserted by Section 10(ii) of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].]
