Section 45(3) in Assam Co-Operative Societies Act, 2007
(3)In the matter of inclusion of any matter in the minutes of general meeting or Board meeting; which in the opinion of the Chairman of the meeting,-(a)is or could reasonably be regarded as defamatory of any person;(b)is irrelevant or immaterial to the proceedings, or(c)is detrimental to the interest of the society, the Chairperson shall exercise discretion in regards to inclusion or deletion in the minutes on the grounds specified above.
