Section 144 in Assam Co-Operative Societies Act, 2007
144. Professional to have knowledge and experience as stipulated by the Reserve Bank.
(1)There shall be at least such number of professionals having special knowledge or experience in such fields as may be stipulated by the Reserve Bank on the Board of a State Co-operative Bank and in case such number of elected Directors do not, in the opinion of Reserve Bank or National Bank, possess special knowledge or experience in such fields as may be stipulated by the Reserve Bank, the Board of a State Co-operative Bank shall co-opt such number of professionals with full voting rights irrespective of, -(i)the limit of the number of members of the Board under this Act or rules framed there under or its bye-laws;(ii)whether such professional is a member of the society or not.(2)If any person, who, in the opinion of the Reserve Bank, has been co-opted as a member of the Board under sub-section (1) without having requisite knowledge or experience as stipulated by the Reserve Bank, he shall, on being advised by the Reserve Bank or the National Bank, be removed from the office after giving him a reasonable opportunity of being heard.
