Section 144(1) in Assam Co-Operative Societies Act, 2007
(1)There shall be at least such number of professionals having special knowledge or experience in such fields as may be stipulated by the Reserve Bank on the Board of a State Co-operative Bank and in case such number of elected Directors do not, in the opinion of Reserve Bank or National Bank, possess special knowledge or experience in such fields as may be stipulated by the Reserve Bank, the Board of a State Co-operative Bank shall co-opt such number of professionals with full voting rights irrespective of, -(i)the limit of the number of members of the Board under this Act or rules framed there under or its bye-laws;(ii)whether such professional is a member of the society or not.
