Section 43(1) in Assam Co-Operative Societies Act, 2007
(1)A meeting of the Board may be called at any time by the President or Chairman, as the case may be, and in the event of his being incapable of acting, then by the Vice-President or Vice-Chairman but at least four meetings of the Board shall be held in a financial year and the period between two consecutive meetings shall not exceed one hundred and twenty days.
