Section 23(2) in The Bihar Co-operative Societies Rules, 1959
(2)No delegate/representative of an affiliated society shall be eligible for election to the Managing Committee, if-(a)the affiliated society is in default to the society in respect of any loan taken by it for such period as is prescribed in the bye-laws or in any case for a period exceeding three months or is in default to the society in respect of any other registered society on the date of filing of nomination, or(b)he/affiliated society has directly or indirectly any interest in any subsisting contract made with the society or in any property sold or purchased by the society or in any other transaction of the society, except in any investment made in, or any loan taken from the society, or(c)a proceeding for surcharge relating to any registered society is pending against him, or(d)an enquiry relating to any transaction of the registered society to the Managing Committee of which he seeks election is pending against him, or(e)a criminal proceeding relating to any transaction of a registered society is pending against him in which cognizance has been taken.]
