Section 24 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
24. Constitution of the Board.
(1)The Executive Management of the Bank shall vest in a Board of Directors consisting of the following 16 (Sixteen) members including the Chairman and the Vice-Chairman, namely-(i)Secretary, Co-operation Department or his representative ;(ii)Secretary, Agriculture Department or his representative ;(iii)Secretary, Finance Department or his representative ;(iv)Registrar of Co-operative Societies, Assam or his representative ;(v)Chief-Engineer, Irrigation Department or his representative ;(vi)9 (nine) representatives of individual members and other Co-operative Societies from share holders of the Bank to be elected by the individual share holders and other Co-operative Societies together attending the General meeting of the Bank ;(vii)Deleted.(viii)One representative from Assam Co-operative Apex Bank Ltd. ;(ix)Chief Executive Director of the Bank ;(x)President of the general Meeting shall conduct the election of the same day after the commencement of the General meeting.(2)The Chairman and the Vice-chairman will be elected by the General Assembly from amongst the elected members of the Board of Directors.(3)Terms of members of the Board. - (a) The nominated directors shall hold office for such period as the nominating authority may determine ;(b)The elected members of the Board shall hold office till the time of the next annual General Meeting of the General Assembly is held. For this purpose, a year shall being from the date of the meeting of the General Assembly at which the election was held ;(c)Co-option to the Board. - The Board shall have powers, at any time, to co-opt by a majority Vote subject to approval of the Registrar of Co-operative Societies Assam any person eligible for the purpose to fill in any casual vacancy occurring in the elective sets on the Board.(4)If subsequent to election to the Board it is established that any person has been elected to the Board without having the requisite qualification for such election or having any disqualification during the tenure of the office of his election to or continuance in the Board shall be considered to be void and he shall be liable to removal from the Board by the Board or Registrar of Co-operative Societies, Assam after giving an opportunity of showing cause against any order of removal.
