Section 27(8) in The West Bengal Co-Operative Societies Act, 1983
(8)A director elected under sub-section (1) or sub-section (3)[or nominated under sub-section (5) or sub-section (5A) shall hold office] [Words, figures, letter and brackets substituted by West Bengal Act 21 of 1990.] for a period of three years from the date of his election or nomination, as the case may be:Provided that a director elected under sub-section (3) or nominated under sub-section (5) shall not be eligible for re-election or re-nomination, as the case may be, within a period of three years from the date of expiry of his terms of office:[Provided further that a director elected under sub-section (3) shall not be entitled to attend any meeting of the board, if he incurs any disqualification as may be prescribed.] [Provise added by West Bengal Act 21 of 1990.]
