Section 48A in The Chhattisgarh Co-Operative Societies Act, 1960
48A. Disqualification for holding specified office.
(1)No person shall at the same time hold the specified office of more than one Apex Society, one Central Society and one Primary Society:Provided that the provisions of this sub-section shall be applicable in case of societies of the same classification.(2)If any person who is holding a specified office in one Apex Society, one Central Society and one Primary Society is elected or appointed to a specified office in any other Apex or Central or Primary society, he may, by a letter in writing signed by him and addressed to the registrar, within a period of one month from the date of his election or appointment to such specified office resign from the specified office in all except one Apex Society and or one Central Society and or one Primary Society as the case may be.(3)If any person required to resign under sub-section (2), fails to resign within the period specified therein, then at the expiration of such period he shall be deemed to have resigned from the specified office in all except one Apex Society & one Central Society and one Primary Society, as the case may be, in which he was already holding the specified office prior to such subsequent election or appointment to specified office in other Apex or Central or Primary Society.(4)No person shall be eligible to be elected as President or Chairman or as representative in other society if he is a Member of Parliament or Member of Legislative Assembly or holds any post inn District Panchayat, Janpad Panchayat, Urban Local Bodies, Mandi Board or Mandi Committee.(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.
