Section 35(2) in Assam Co-Operative Societies Act, 2007
(2)The Board shall consist of [maximum twenty-one number of Directors] [Substituted 'fifteen numbers of Directors' by Assam Act No. 4 of 2019, dated 7.3.2019.]:Provided that there shall be reservation of one seat of Director for the Scheduled Castes or the Scheduled Tribes and two seats for Women in the Board of every Cooperative Society consisting of individuals as members and having members from such class or category of persons.
