Section 32(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)Every director of a cooperative while performing functions, discharging responsibilities, and exercising powers shall,-(a)act honestly and in good faith and in the best interest of the cooperative; and(b)exercise such due care, diligence and skill as a reasonably prudent person would exercise in similar circumstances.
