Section 24(4) in The Assam State Co-operative Agriculture and Rural Development Bank Limited
(4)If subsequent to election to the Board it is established that any person has been elected to the Board without having the requisite qualification for such election or having any disqualification during the tenure of the office of his election to or continuance in the Board shall be considered to be void and he shall be liable to removal from the Board by the Board or Registrar of Co-operative Societies, Assam after giving an opportunity of showing cause against any order of removal.
