Section 44 in West Bengal Co-operative Societies Rules, 2011
44. Cessation of membership of a Board.
A director shall cease to hold office if he(a)dies, or(b)resigns his office, or(c)is removed by the general meeting from Directorship, or(d)loses membership of the society which he represents in the Board or the Society whose representative he is, loses membership of the other society, or(e)becomes subject to any disqualification which debars him from seeking election as a Director, or(f)if he fails to attend six consecutive meetings of the Board :Provided that these provisions shall also be applicable in case of a nominated and co-opted director.(2)The cessation of Directorship shall be deemed to occur at, and be effective from the time when the disability concerned, refer to in sub-rule (1), occurs.
