Section 39B(4) in The Assam Co-operative Societies Act, 1949
(4)Notwithstanding anything contained in this Act, if the term of office of any Chairman, Vice-Chairman member, other office bearer, or employee of any registered society expires during the continuance of any order passed under sub-section (2) of this section placing any such person under suspension, such person shall cease to function with effect from the date of such expiry and the arrangements made by the State Government under sub-section (3) will continue till the vacancies caused by such expiry are filled up in accordance with the provisions made by or under this Act.
