Section 60 in The Goa Co-operative Societies Act, 2001
60. Disqualification for being director.
(1)In addition to such criteria as may be specified in the bye-laws, a person shall be ineligible for being chosen as a director, if he,-(a)has at any time, lost the right to vote as a member as specified in the bye-laws;(b)loses the right to continue as member under the provisions of the Act, rules and bye-laws;(c)is a defaulter of any society;Explanation. - For the purpose of this clause, the term "defaulter" includes-(i)in the case of a resource society, a member who defaults the payment of the crop loan on the due date;(ii)in the case of a society which lends term loaning, a member who defaults the payment of any instalment of the loan granted to him;(iii)in the case of any society,-(a)a member who has taken anamat or advance; or(b)a member who has purchased any goods or commodities on credit or availed himself of any services from the society for which charges are payable; and fails to repay the full amount of such anamat or advance or pay the price of such goods or commodities or charges for such service, after receipt of notice of demand by him from the concerned society or within thirty days from the date of withdrawal of anamat or advance by him or from the date of delivery of goods to him or availing of services by him, whichever is earlier;(iv)in the case of resource society the principle object of which is to provide credit for non-agricultural purposes, a member who defaults the payment of three consecutive instalments of the loan granted;(v)in the case of Co-operative housing societies, a member who defaults the payment of dues to the society within three months from the date of service of notice in writing served by post under certificate of posting demanding the payment of dues;(d)carries on business of the kind carried on by the society, either in his name or in the name of any member of his family or he or any member of his family is a partner in a firm or a director in a company which carries on business of the kind carried on by the society;Explanation. - For the purposes of this clause, the expression "family" means a wife, husband, father, mother, brother, sister, son, daughter, son-in-law, or daughter-in-law; or(e)is a salaried employee of the society or holds any office of profit under the society; or(f)has incurred any other disqualification under this Act or the rules made thereunder.(2)A person shall cease to be a director if such person incurs any of the disqualifications specified in sub-section (1) or-(a)absents himself from three consecutive board meetings without leave of absence;(b)absents from three consecutives general meetings.(c)is penalised under this Act.(3)In order to be eligible for being chosen as director of the board of directors of a society which has been in existence for more than two years, a member,-(a)shall have been a voting member of the society for at least two years immediately preceding the year of election;(b)shall have attended two general meetings of the society held immediately preceding the elections.
