Section 28 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
28. Ceasation from Membership of the Board.
- None shall be eligible for election to the Board with all or any of the disqualification mentioned below.Even after election if any one incurs such disqualification, he shall automatically cease to be a member of the Board-(i)if he is insolvent;(ii)if physically or mentally incapacitated ;(iii)if except with the consent of the Board he absents himself from attending three consecutive meetings of the Board ;(iv)if he resigns office by notice in writing to the Board ;(v)if convicted of a criminal offence involving moral turpitude ;(vi)if the society of which he is a representative is dissolved or disaffiliated ;(vii)if excepting the Chief Executive Director, he accepts salary from the Bank without the previous approval of the Registrar ;(viii)if concerns or participates in the profit of any contract with the Bank ;(ix)if he has any overdue outstanding to any co-operative societies or co-operative bank at the time of election or during his office.
