Section 43(3) in Assam Co-Operative Societies Act, 2007
(3)If the President or Chairman, Vice-President or Vice-Chairman, as the case may he, fails to hold the meeting of the Board under sub-section (1) or the special meeting of the Board under sub-section (2) within the period specified therein, he shall cease to be President or Chairman, Vice-President or Vice-Chairman, as the case may be, on the date of expiry of the specified period. In which case the remaining Board members shall elect a new President or Chairman, Vice-President or Vice-Chairman, as the case may, from among themselves.
