Section 32 in The Assam Co-operative Societies Rules, 1953
32. Cessation of membership of Administrative Council and Managing Body.
- A director shall cease to hold office,-(a)if he becomes subject to any disqualification mentioned in Rule 31, or(b)if he resigns his office, by notice in writing to the administrative council or the managing body concerned; or(c)if, without the consent of the administrative council or the managing body, he is absent from meeting for more than three consecutive meetings; or(d)if the society of which he is a representative is dissolved or disaffiliated.
