Section 56 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
56. General meeting.
- The General meeting of the Bank shall consist of one representative from each affiliated Co-operative Society, the individual members of the Bank and Ex-officio members of the Board shall be deleted and substituted by the followings-(i)deleted.(ii)One representative from each other member society ;(iii)One representative for every 50 eligible members from each branch of ASCARD Bank.(iv)Chairman/Vice-Chairman/Board of Directors excluding Government Nominee/Ex-officio members shall be elected by the General Assembly ;(v)Representative from individual share holders shall be elected separately in a meeting of individual shares holders of each branch at Branch H.Q. The meeting of the individual share holder shall be convened by the Branch managers 30 days ahead of the date of Annual general meeting to be held at H.O. level. The list of individual share holders shall be updated at Branch level 45 days ahead of Annual General Meeting at H.O. level. The Branch level individual share holders meeting shall be conducted by the Deputy Registrar of Co-operative Societies or the concern district. Elected representative of Branch level meeting shall be eligible to attend the Annual General Meeting of H.O. level.(a)A representative most be a member of the affiliated Society [deleted] which he represents ;(b)The instrument appointing the representative shall be deposited at the registered office of the Bank at least 2 (two) hours before the time for holding the meeting of the General Assembly at which representative named in`the instrument proposes to vote;(c)It shall be competent to any affiliated Co-operative Society and [deleted] at any time to remove its representative and appoint another;(d)The Board of Directors shall maintain a list of members of the Bank who are qualified to vote at the General Assembly Meeting and shall bring such list up-to-date 30 (thirty) days before each meeting of the General Assembly.
