Section 69(2) in Jammu and Kashmir Co-operative Societies Rules, 2001
(2)Any officer of a Co-operative Society who appears as a legal practitioner -(i)against such society or against any other Co-operative Society which is a member of the former society; or(ii)(otherwise than in an honorary capacity), on behalf of such society or on behalf of any other society which is a member of the former society, shall be deemed to have vacated his office in the society.
