Section 36 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
36. Eligibility for directorship in co-operative.
- In addition to such other conditions as may be specified in the bye-laws, a member of a co-operative shall be eligible for being chosen as a director of the co-operative, if:-(i)such member has the right to vote in the affairs of the cooperative; and(ii)such member has patronised the services of the co-operative during the previous financial year to the extent and in the manner specified in the bye-laws; and(iii)such member has no pecuniary interest in any subsisting contract made with, or work being done for, the co-operative except as otherwise specified in the bye-laws; and(iv)the period of three years has lapsed from the date such member ceased to be a director for the following reasons :-(a)non-conduct of annual general meeting or special general meeting under sub-section (4) of Section 32;(b)non-submission of annual report of activities, audited annual financial statement of accounts or auditor's report to the general body under sub-section (5) of Section 32; or(c)non-conduct of elections of the directors, or the delegate or representative under sub-section (3) of Section 37;(d)absence from board meetings under sub-section (7) of Section 39.
