Section 16 in The Assam Agricultural Farming Corporation Rules, 1973
16. Elections of Director.
- In the first annual general meeting of the Corporation such number of Directors as may be decided by the State Government will be elected from among the agriculturist members.(2)The Name of each candidate for such election shall be proposed by an agriculturist member present in the general meeting and seconded by another.(3)If the number of candidates proposed is either equal to or less than the number of Directors to be elected all the persons proposed shall be declared duly elected by the Chairman of the meeting.(4)If the number of candidates proposed is is more than the number of seats to be filled, an election shall be conducted by secret ballot by Chairman of the meeting and those polling the maximum number of votes in the order of priority shall be declared elected to fill the seats. Provided that in such a secret ballot the members proposing and seconding any candidate as well as the candidates himself shall not be allowed to vote.(5)For filling vacancies in the Board from among the elected Directors a similar procedure as detailed above shall be followed.(6)A Director elected in an annual general meeting shall assume office from the date of the annual general meeting in which he is elected.
