Section 29 in The Assam Co-operative Societies Rules, 1953
29. Appointment of directors by the Registrar.
- (i) In order to safeguard and represent appropriate interest in a co-operative society the Registrar shall have powers to appoint all or fraction of the number of members provided in the bye-laws or appoint additional members to the administrative council or the managing body not exceeding one-half of the number of the elected directors.(ii)The members so appointed shall hold office till the next election of directors appointed under this rule may or may not be members of the society.(iii)If any vacancy occurs in the office of such an appointed director, the vacancy shall be filed up by appointment.
