Section 43(e) in Punjab Self-Supporting Co-operative Societies Act, 2006
(e)a period of three years has elapsed from the date, such member ceased to be the Director for the following reasons, namely:-(i)non-calling of annual general meeting or special general meeting under sections 36 and 37 respectively;(ii)non-submission of annual report of activities and audited annual financial statement of accounts to the members under sub-section (4) of section 36;(iii)non-conduct of elections of the Directors; and(iv)absence from three consecutive meetings of the Board :
