Section 56 in The Arunachal Pradesh Co-operative Societies Rules, 1984
56. Disqualification for membership of committee.
(1)No person shall be eligible for appointment or election as a member of the committee of a society, if-(a)he is in default to any society in respect of any dues from him, either as a borrower or as a surety for such period as is specified in this behalf in the bye-laws of the concerned society or for a period exceeding three months, whichever is less; or(b)he is, in the opinion of the Registrar, persistently and deliberately committing breach of the co-operative discipline with reference to linking up of credit with co-operative marketing or co-operative processing; or(c)he has been responsible under Section 80 or 90 or has been held responsible for payment of costs of inquiry under Section 87; or(d)he does not, when representing individual member in Co-operative Bank or a Central Bank or any other society or class of societies, hold such share as may be laid down in the bye-laws of such bank or such society or such class of societies, as the case may be.(2)A member of the committee of a society shall cases to hold office if he incurs any of the disqualification mentioned in sub-Rule (1) of this rule.(3)(i)A member of a society who carries on business of the kind carried on his society, shall not be eligible to be a member of the committee of that society without the general or special sanction of the Registrar.(ii)Where any person not eligible to be a member of the committee without the general or special sanction of the Registrar is elected to be member of such committee without the sanction of the Registrar, he shall cease to be member of the committee on receipt by the committee of a written requisition in that behalf from the Registrar.
