Section 50 in The Multi-State Co-Operative Societies Act, 2002
50. Meetings of board.—
(1)The Chief Executive shall convene the meetings of the board at the instance of the chairperson or president of the multi-State co-operative society.(2)The total number of meetings of the board in a year and the venue of meetings as may be specified in the bye-laws:Provided that the board shall meet at least once in every quarter:Provided further that not more than two persons may be invited by the board in its meetings.(3)The Chairperson, or if for any reason, he is unable to attend a meeting of the board, any other member of the board chosen by the members of the board present from amongst themselves at the meeting, shall preside at the meeting.
