Section 48 in Mizoram Cooperative Societies Act, 2006
48. Board of Directors or Management Committee.
(1)There shall be a board of directors or management committee for every co-operative (herein after referred as board of management committee) constituted by the general body consisting of such number of persons specified in the bye-laws which number in any case shall not exceed fifteen.(2)The Board may however, co-opt two more additional directors who are exceptionally qualified in the areas such as finance, audit, law, economics and found useful for the essential and effective management of cooperatives.(3)The Chief Executive of the co-operative shall be an ex-officio member convener of the meeting of management committee.
