Section 29(7) in Jammu and Kashmir Co-Operative Societies Act, 1989
(7)In the case of Societies which give loans for purchase of machinery, implements, equipments, commodities or other goods, no member, whose near relation is a dealer in such goods or is a Director of the Company or a partner of a firm carrying. on business in such goods, shall be eligible for being elected or appointed as a member of the Committee of such Society.[29A. Bar to election, nomination and continuance as member of Committees. - No person shall be elected, nominated or co-opted or allowed to continue as a member of the Committee of a Co-operative Credit Structure Society, if he-(i)is a person who represents a Society other than a Primary Agricultural Credit Society on the Committee of a Central Co-operative Bank or an Apex Co-operative Bank and the society he represents has committed a default towards the payments of such Bank for a period exceeding ninety days; or(ii)is a person who committed a default towards the payments to a Primary Agricultural Credit Society or represents a Primary Agricultural Credit Society on the Committee of a Central Co-operative Bank or an Apex Co-operative Bank and the Society he represents has committed a default towards the payments of such bank for a period exceeding one year, unless the default is cleared; or(iii)is a person, who represents a Society whose committee is superseded or has ceased to be a member on the committee of his own Society.
