Section 27 in Haryana Co-operative Societies Rules, 1989
27. Disqualification for membership of committee.
- Section 131(2)(xiii). - No person shall be eligible for election as member of the Committee if :-(a)he is in default to any Co-operative Society in any respect of sum due from him to the society or owes to any Co-operative Society an amount exceeding his maximum credit limit;(b)he has directly or indirectly any interest in any contract to which the Co-operative Society is a party except in transactions made with the Co-operative Society as a member in accordance with the objects of the society as stated in the bye-laws;(c)he has at any time during a period of one year prior to the date of scrutiny of nomination papers, engaged in any private business, trade or profession of any discription which is carried on by the society;(d)he has been convicted for any offence involving dis-honesty or moral turpitude during a period of five years prior to the date of scrutiny of nomination papers;(e)he is subject to any of the prohibitions contained in rule 28;(f)he has, during a period of 12 months preceding the date of filing of nomination papers remained inactive as member or has been carrying on through agencies other than the co-operative society of which he is a member, the same business as is being carried on by the co-operative society;(g)he is a member of an elected committee of any co-operative society which has ceased to function or which has not fulfilled its objects as stated in its bye-laws and has been included in the list of `D' Class societies maintained by the Registrar or is a member of an elected committee of a society which is under winding-up process;(h)he has ceased to be a member of an elected committee of any co- operative society within a period of one year, preceding the date of inclusion of such society in the list of `D' Class Societies maintained by the Registrar or in the operation of order of winding up of such society under section 105 of the Act:Provided that nothing in clauses (g) and (h) shall be deemed to debar any person from seeking election if the society under winding up process of which he is member, is a society with limited liability and that person discharges all his liabilities including liability as surety, if any, in relation to such a society within two months from the receipt of assessment orders;(i)he is a paid employee of the co-operative society provided that this shall not apply in case of producers society.(j)he incurs any other disqualification laid down in the Act, Rules and the bye-laws of the society.Explanation. - For the purpose of clause (f) a person shall be deemed to be inactive as a member of society where he has not participated in the activities aimed at achieving the objects for which the society has been registered.
