Section 34 in The Assam Co-operative Societies Act, 1949
34. Administrative Council.
- The management of every registered society shall vest in the managing body of the society except in the case of a society, which for administrative convenience necessitated by reasons such as wide area of operation, that responsibility shall vest in an Administrative Council. The Administrative Council, the managing body and committees of a society shall be constituted in accordance with the bye-laws of the society which shall specify the composition of such bodies their powers, functions duties, method of summoning meetings and procedure.
