Section 36(7) in Rajasthan Co-operative Societies Act, 1965
(7)No member of a committee in respect of which or against whom proceedings for removal under this section are pending shall be ineligible for election or appointment to the committee till the termination of such proceedings, unless the Registrar, is satisfied that prima facie charges are found against him after giving to such member, an opportunity of being heard, debars him for such election or appointment.Explanation. - A member of such committee,-(i)who is nominated to the committee by the Government or the Registrar under this Act or by an apex or central society, as classified under the rules; or(ii)who, in the opinion of the Registrar, is not guilty of any act or omission specified under sub-section (1) of this section, shall not be deemed to be disqualified under sub-section (7) of section 34.
