Section 45(3) in The M.P. Co-Operative Societies Rules, 1962
(3)[ No representative of the society shall be eligible for election as a member of the committee of Cooperative Bank, Financing Bank, Federal Society or Apex Society and shall cease to hold his office as such if the society is or gets into default for a period exceeding twelve months in respect of any loan or loans taken by it from such Co-operative Bank, Financing Bank, Federal Society or Apex Society] [Inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.].[x x x] [Omitted by Notification No. F-15-40-97-XV-1, dated 12-4-1999 (w.e.f. 1-12-1999).]
