Section 50A(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)No person shall be qualified to be a candidate for election as member of the Board of Directors, representative or delegate of the society if he is in default for a period exceeding 12 months to the society or any other society for any loan or advance taken by him.[***] [Omitted 'Sub-Section (1A and 1B)' by C.G. Act No. 6 of 2013, dated 13.2.2013.]
