Section 42 in West Bengal Co-operative Societies Rules, 2011
42. Qualification for membership of Board.
(1) No member of a Co-operative Society, other than that of a Students' Co-operative Society, shall be qualified to be elected or appointed as Director unless he has attained the age of [nineteen] [Substituted by Serial No. (9)(a) of the Notification No. 3857-Co-op./H/2R-09/2012. dated 26th December, 2012, w.e.f. 1.2.2013, for the word eighteen.] years on the first date of filing nomination.(2)[ No member of a co-operative society shall be eligible to stand for election as a Director unless he is a member of the society for a continuous period of twelve months before the first date of filing nomination and not otherwise disqualified under the Act or the rules to stand for election.] [[Substituted by Serial No. (9)(b), ibid, w.e.f. 1.2.2013, earlier which was as follows :(2)No member of a Co-operative Society shall be eligible to stand for election as a Director unless he is a member of the society for a continuous period of twelve months before the first date of filing nomination.]][No nominated member or representative or delegate in any co-operative society shall be qualified to be appointed or elected as an office bearer if he is otherwise debarred from contesting for any post of or being elected as an office bearer.] [Inserted by Serial No. (9)(c), ibid, w.e.f. 1.2.2013.]
