Section 52(2) in Mizoram Cooperative Societies Act, 2006
(2)In addition to the above, all the directors of board or management committee shall collectively, jointly and severally incur disqualification for a period of three years from being chosen as directors, if the current or existing board of management committee fails to:(a)conduct election to the management committee under Section 55;(b)call the annual general body meeting under Section 46 within ninety days after the closure of the corresponding financial year;(c)prepare annual financial statement of account and present the same in the annual general body meeting within the specified period under this Act or any other related law;
