Section 41(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)A member of the committee of any society shall cease to hold office as such if he :-(a)applies to be adjudicated, or is adjudicated a bankrupt or an insolvent; or(b)is sentenced for any such offence as is described in clause (b) of sub-rule (1); or(c)becomes of unsound mind; or(d)[ becomes a paid employee of the society or any other society : [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]Provided that this condition shall not apply for election of a member for the managing committee of the society of the employees of a Co-operative Society or](e)enters on the same line of business as conducted by the society; or(f)becomes concerned with profits of any contract entered into by the society except in transactions made with the society as a member, in accordance with the objects of the society as stated in the bye-laws; or(g)becomes a member of the committee of any other society of the same type, except with the sanction in writing of the Registrar; or(h)[ associates himself in the appointment of a near relation as paid employee of the society; or] [Amended vide notification No. Coop-A(3)-1/99-III dated 17-2-2009 published in Rajpatra dated 18-2-2009.](i)[ is a representative of the society which becomes defaulter;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](j)is debarred from becoming an officer of any society under Rule 58; or(k)ceases to be a member of the society; or(l)is found to be under 21 years of age.
