Section 60(3) in The Goa Co-operative Societies Act, 2001
(3)In order to be eligible for being chosen as director of the board of directors of a society which has been in existence for more than two years, a member,-(a)shall have been a voting member of the society for at least two years immediately preceding the year of election;(b)shall have attended two general meetings of the society held immediately preceding the elections.
