Section 41 in Punjab Self-Supporting Co-operative Societies Act, 2006
41. Election of office bearers of self-supporting co-operative society.
(1)The office bearers of a self-supporting co-operative society shall be elected by the Board from amongst its Directors in accordance with the provisions of bye-laws.(2)The term of office bearers shall be co-terminus with the term of the Board.(3)Any casual vacancy of the office bearer shall be filled in by the Board in accordance with the provisions of the bye-laws and the incumbent of the vacancy so filled, shall hold office for the remaining term of his predecessor.(4)Any office bearer may resign his office at any time by giving a one month's notice in writing to the Chief Executive.(5)The resignations received under sub-section (4) by the Chief Executive, shall be placed by him before the Board for its consideration in its next meeting.(6)The Board may accept or decline to accept the resignations placed before it.
