Section 32(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)three years have lapsed from the date that such member may have ceased to be a Director of the co-operative for reason of(a)non-conduct of general meeting;(b)non-conduct of elections to the Board;(c)non-submission of annual report of activities, audited annual financial statements and/ or auditor's report to the general body; or(d)absence from Board meetings.
