Section 42 in Assam Co-Operative Societies Act, 2007
42. Term of Directors.
(1)The tenure of an office of elected members of the Board and its office bearers shall be five years from the date of election:Provided that the tenure of office bearers shall be co-terminus with the tenure of the Board.(2)The term of representative of an affiliated society shall be co-terminus with the term of Board of such cooperative society :Provided that the said representative shall cease to be a representative if the Board of the society which he represents is dissolved:Provided further that a Director representing a credit society or a finance society to a higher tier of such society shall be disqualified to continue in the board in the event of the society which he represents commits default in repayment for a period exceeding 90 days.(3)Any casual vacancy in the office of the Director shall be filled in accordance with the provisions of the bye-laws and the Director so elected shall hold office for the unexpired term of his predecessor :Provided that the Board may fill a casual vacancy of a member of the Board by nomination out of the same class of members in respect of which the casual vacancy has arisen, if the remaining term of the Board is less than half of the original term.(4)The Board may co-opt persons having experience in the field of banking, management, finance or specialization in the field relating to the objects and activities undertaken by the Cooperative societies as members of the Board of such Cooperative Societies, provided that there is no such experienced or specialized person in the Board. The number of such co-opted members shall not exceed two in addition to the fifteen Directors specified in Section 35(2):Provided that such co-opted members shall not have the right to vote in any election in the Board in the capacity as such member l or to be eligible to be elected as office bearers of the Board:Provided further that the financial Directors of a co-operative , society shall also be the members of the Board and such members shall be excluded for the purpose of counting the total number of , Directors of Board as specified in section 35(2).
