Section 29(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)All directors shall cease to be directors at the annual general meeting, if the audited annual financial statement and auditor's report alongwith the report of activities for the previous financial year were not made available to each of the members alongwith the notice to attend the annual general meeting at which the report and accounts are to be considered by the general body.
