Section 37 in Assam Co-Operative Societies Act, 2007
37. Disqualification of the members of the board and administrative council.
- A member shall not be eligible for being chosen or being appointed, as a member of the Board or Administrative Council of a society or another society to which the society is affiliated if such member -(a)is adjudged by a competent court to be insolvent or of unsound mind;(b)has been punished with imprisonment for an offence involving moral turpitude or criminal activities;(c)is concerned or participates in the profit of any contract with the society;(d)in a credit society, failed to pay in three consecutive years immediately preceding the election at least an amount equivalent to any installments fixed for repayment of any loan or advance or credit or become defaulter to any other cooperative society;(e)has acted in a manner prejudicial to the interest of the cooperative society in' particular or the cooperative movement in general.
