Section 28(7) in Rajasthan Co-operative Societies Act, 2001
(7)No person shall remain both a Chairperson of committee and a member of the Union Council of Ministers or the State Council of Ministers or the Pramukh of a Zila Parishad or the Pradhan of a Panchayt Samiti and, if already a member of the Union Council of Ministers or the State Council of Ministers or Pramukh of a Zila Parishad or Pradhan of a Panchayat Samiti, he shall, at the expiration of a period of fourteen days from the date he becomes a Chairperson of such committee, cease to be such chairperson of such committee unless, before such expiration, he resigns a seat in the Union Council of Ministers or the State Council of Ministers or the office he holds in the Zila Parishad or the Panchayat Samiti, as the case may be :Provided that a person who is already a Chiarperson of a committee is appointed or elected as a member of Union Council of Ministers or the State Council of Ministers or the Pramukh of a Zila Parishad or the Pradhan of a Panchayat Samiti, then at the expiration of fourteen days from the date of being appointed or elected as a member of the Union Council of Ministers or. the State Council of Ministers or the Pramukh of a Zila Parishad or the Pradhan of a Panchayat Samiti, as the case may be, he shall cease to be such Chairperson of the committee unless he has previously resigned his seat in the Union Council oe Ministers or the State Council of Ministers or the office he holds in the Zila Parishad or the Panchayat Samiti, as the case may be.Provided further that he may become member of the committee or a Director.[(7-A) No person shall be eligible for election as a member of a committee, if he has been elected or co-opted to be a member of the committee of the same society in continuation for two times, unless a period of five years from the date of expiry of his second term as the member of such committee has elapsed:Provided that a member of a committee once elected or co-opted to the committee shall be deemed to have completed his full term for the purpose of this sub-section, even if he was not elected or co-opted for a full term of five years or has not completed his term of office for any reason whatsoever it may be.] [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
