Section 47(5) in U.P. State Co-operative Societies Election Rules, 2014
(5)The disqualifications laid down under sub-rule(1) shall apply subject to the following conditions-(a)the disqualification laid down under clause(h) shall not apply to a nominated or an ex officio member of the Committee of Management or such co-opted member of the Committee of Management for whose co-option membership of the general body was not a condition under the bye-laws of the Co-operative Society;(b)the disqualification laid down in clause(d) or clause(m) of sub-rule (1) shall cease to operate on the expiry of five years after the payment of fine under the conviction or after he has served out the sentence under the conviction or after the order of dismissal, as the case may be;(c)the disqualification laid down in clause of sub-rule(1) shall not apply to a government servant nominated on the Committee of Management of a co-operative society under section 34.(d)clauses (a), (g), (i), (m) and (s) of sub-rule (1) shall not apply in relation to members of the committee of management of Cooperative Societies constituted in the Jail for Welfare and Rehabilitation of prisoners in the prison.
