Section 33 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
33. Eligibility for directorship in a cooperative.
- In additional to such other conditions as may be specified in the articles of association, a member of a cooperative shall be eligible for being chosen as a direct or of the cooperative, if,-(i)such member has the right to vote in the affairs of the cooperative; and(ii)such member has patronized the services of the cooperative during the previous financial year to the extent and in the manner specified in the articles of association; and(iii)such member has no interest in any subsisting contract made with or work being done for the cooperative except as otherwise specified in the articles of association; and(iv)three years have lapsed from the date that such member may have ceased to be a director of the cooperative for reasons of.-(a)non-conduct of general meeting;(b)non-conduct of elections to the board;(c)non-submission of annual report of activities, audited annual financial statements and/or auditor's report to the general body; or(d)absence from board meetings.
