Section 35(7) in The Delhi Co-Operative Societies Act, 2003
(7)Notwithstanding any thing contained in this Act, a person shall be disqualified for election of office in a committee -(a)if he holds any such office on a committee of another co-operative society of the same type;(b)if he holds any such office on the committees of three or more co-operative societies of a different type or types;(c)if he has been held guilty of any of the offences as enumerated in section 118;(d)if he is an officer of a co-operative society which has not got its statutory audit completed within the statutory period prescribed in this Act; or(e)if he fails to give a declaration on oath about his eligibility for contesting election as prescribed.
