Section 25(1) in The Karnataka Souharda Sahakari Act, 1997
(1)A person shall be disqualified [for being elected or continued as director of the [Co-operative for a maximum period] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] of five years from the date of incurring disqualification] if such person, -(a)has at any time lost the right to vote as a member or to continue as such; or(b)has incurred any other disqualifications as specified in the bye-laws; or(c)absents himself from three consecutive board meetings without leave of absence; or(d)[ is convicted for an offence involving moral turpitude under any law for the time being in force, or for an offence under this Act; or] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.](e)[ has been a defaulter in the repayment of any instalment of a loan taken by him or has been a surety for a borrower who has defaulted in repaying his loan continuously for three instalments.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.](f)[] [Clause (e) has been renumbered as clause (f) by Act 21 of 2004 w.e.f. 31.3.2004.] incurs any disqualification as specified in sub-section (2).
