Section 14 in The Multi-State Co-Operative Societies Rules, 2002
14. Interim board and general meeting for the first election.
- The first general meeting of the society shall be held within six months of the registration of the society by the promoter members for the election of the Board of Directors. The interim board selected by the applicants for the registration of a multi-State co-operative society shall hold office till the regular board is elected.
