Section 34(5) in Rajasthan Co-operative Societies Act, 1965
(5)(a)No money-lender as defined in the Rajasthan Money-Lenders Act, 1964, shall be eligible for being elected or appointed as an officer of a service co-operative society, as classified under the rules, nor shall be continue as an officer thereof upon the commencement of this Act;(b)Where an officer of such society as aforesaid, at any time after the commencement of. this Act, starts money lending business, he shall, thereupon, cease to be an official of such society.
