Section 44 in The Chhattisgarh Co-operative Societies Rules, 1962
44. Disqualification for membership of committee.
- [(1)] [Re-numbered by notification No. F-5-4-78-XV-1, dated 15-4-78.] [No person shall be eligible for election, co-option or nomination] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.] as a member of the committee of a society and shall cease to hold his office as such, if he-(a)is an applicant to be adjudicated or is an undischarged insolvent; or(b)[ is sentenced for an offence not involving moral turpitude and a period of five years has not elapsed from the date of expiry of the sentence;] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.] [or] [Inserted by notification No. F-5-7-94-XV-1, dated 21-7-95.](c)is or becomes of unsound mind; or(d)holds or accepts any office of profit in the society; or(e)carries on business of the kind carried on by the society; or(e-1) [***] [Omitted by notification No. F-5-4-88-XV-1, dated 24-6-88.](f)[ has been disqualified under Section 49, 50 or 53 for the period mentioned in the order; or] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](g)[ has, at the time of nomination of his/her candidature, or subsequent to his/her election, his/her wife/husband/ father/mother/brother/sister/son/daughter as a paid employee of the society; or] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.](h)is or gets in default to the society or to any other society for a period exceeding twelve months in respect of any loan or loans taken by him; or(i)[ has been a member of a society for less than forty five days immediately preceding the date of election; or] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](j)[ has been removed from the service of Central Government or a State Government or any Public Undertaking institution or any local self institution or any co-operative sOciety.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](k)[***] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.](2)[***] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
