Section 24(3) in The Assam State Co-operative Agriculture and Rural Development Bank Limited
(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.
