Section 40(4) in Assam Co-Operative Societies Act, 2007
(4)the period of 1(five) years has elapsed from the date such member ceased to be a Director for the following reasons: -(a)not conducting or wrongly conducting the Annual General Meeting under Section 39 or Special General Meeting under sub-section (3) of Section 33 and Board meetings under sub-section (3) of Section 43;(b)non submission of annual report of activities, annual financial statement of accounts to the general body under sub-section (4) of Section 30;(c)[ not conducting the meetings of the Board under sub-section (3) of section 43 or delegates or representatives under sub-section (4) of section 41;] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.](d)absence from Board meetings under sub-section (7) of Section 43;(e)[ automatic dissolution under sub-section (4) of section 41;] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.](f)for failure to take follow up action on audit report as specified in Section 85.,
