Section 28(3) in Rajasthan Co-operative Societies Act, 2001
(3)[ No person shall be eligible for being elected or appointed as a member of a committee or for continuing as member on the committee if he is in default to the society or to any other society, in respect of any loan or loans taken by him for such period as is specified in the bye-laws of the society concerned or in any case for a period exceeding three months;Provided that this disqualification shall not apply on a member society; and] [Substituted by Notification No. F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16.-10-2009.][(3-A) Notwithstanding anything contained in sub-section (3), no person shall be eligible for being elected, co-opted, nominated, or otherwise appointed, or for continuing as a member, of the committee of a Central Co-operative Bank or the Apex Co-operative Bank, if he-] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.](i)represents a society other than a primary agricultural credit society and such society is in default to such bank, in respect of any loan or loans taken by it for a period exceeding ninety days;(ii)is a person who is defaulter of a primary agricultural credit society or is a representative of a defaulting primary agricultural credit society for a period exceeding one year unless the default is cleared; and(iii)is a person, who represents a society whose committee is superseded or has ceased to be a member on the committee of his own society.
