Section 30(3) in Assam Co-Operative Societies Act, 2007
(3)If the bye-laws of the cooperative society provide for election of one or more Directors on territorial basis, such Director shall be elected from the areas, in a meeting of the members of that area in accordance with the provision of the bye-laws on a date prior to that of annual general meeting. The result thereof shall be affixed on the notice board of the Head office of the cooperative society and also at the place of the annual general meeting prior to the commencement of the proceedings of the annual general meeting.
