Section 42(2) in Assam Co-Operative Societies Act, 2007
(2)The term of representative of an affiliated society shall be co-terminus with the term of Board of such cooperative society :Provided that the said representative shall cease to be a representative if the Board of the society which he represents is dissolved:Provided further that a Director representing a credit society or a finance society to a higher tier of such society shall be disqualified to continue in the board in the event of the society which he represents commits default in repayment for a period exceeding 90 days.
