Section 122(3) in Mizoram Cooperative Societies Act, 2006
(3)In addition, a person shall be disqualified from becoming a committee member:(a)If such person has made default in the repayment of any loan taken from any co-operative bank or other co-operatives;(b)if a company in which the person or any member of his family has any interest, has made default in repayment of any loan take from any co-operative bank or other co-operatives after the date when repayment of the loan has become due.
