Section 46(2) in West Bengal Societies Registration Rules, 1963
(2)A member shall not be eligible for election or appointment as a director if he(a)has been adjudged by a competent court to the insolvent or of unsound mind; or(b)is concerned or participates in the profits of any contract with the society; or(c)has been punished with imprisonment for an offence involving moral turpitude; or(d)has failed to pay in three consecutive years immediately preceding the election at least.................. an amount equivalent to.................. year's instalment fixed for repayment of loan; or(e)holds any office or place of profit under the society; or(f)has been a member of the society for less than.................. months immediately preceding the date of such election or appointment.Constitution of Managing Committee
