Section 42 in Himachal Pradesh Co-Operative Societies Rules, 1971
42. Term of office of member of committee who is a delegate of another society.
- A delegate of one society sitting on the committee of another society shall cease to be a member of such committee :-(a)[ If the elected delegate of a society, functioning on the managing committee of another society, completes one term, of the society of which he is a delegate or otherwise ceases to be its member;] [Added by Notification No. Co-op (A) 1/86(s) dated 8-7-1987, published in the Rajpatra, Himachal Pradesh, as required under Article 348(3) of the Constitution of India.]or(b)in case he was elected as a delegate by a society, on the supersession of the committee of such society under section 37 of the Act, provided that the person or persons appointed by the Registrar under the said section shall have power to nominate himself or one among them or any member of the society, to the committee of another society; or(c)if the registration of the society of which he is a delegate, is cancelled; or(d)if he ceases to be a member of the society of which he is a delegate; or(e)if the society which he represents is ordered to be wound up from the date on which the order of winding up takes effect under sub-section (3) of section 78;Provided that no individual shall be a member of a managing committee of more than two secondary societies at a time;Provided further that a delegate representing a viable or potentially - viable society shall only be eligible to seek election to the managing committee of a secondary society, the criteria for viable and potentially-viable societies being determined by the Registrar.
