Section 32(4) in The Meghalaya Co-operative Societies Act
(4)Members elected to the Administrative Council/Managing Body of the Societies under provision sub-section 1(a) shall continue to head office as such for a period not exceeding three year from the date of election. The elected members shall be eligible for re-election for another term not exceeding three years. No member of a Managing Administrative Council or other committee so elected in the Annual General Meeting shall be eligible for election as the Chairman or Vice Chairman of the Society if such a member is a Minister in the Central and State Government :Provided that no person shall be eligible to hold, at the same time, Office of the Chairman Vice-Chairman of the Managing Body or Administrative Council or Board of more than two societies.
