Section 55(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)No officer of a society shall have any interest, directly or indirectly otherwise than as such officer-(a)in any contract made with or by the society; or(b)in any property sold or purchased by the society ; or(c)in any other transaction of the society, except as investment made or as loan as taken from the society or the provision of residential accommodation of the society to any paid employee of the society.
