(6)In addition to such criteria as may be specified in the bye-laws, the Directors of the Board shall incur disqualification for a period of three years for being chosen as Directors and shall be ineligible to continue as Directors of any Co-operative Society, if during their term as Directors of a Co-operative Society,-(a)they did not conduct elections within the time specified in the bye-laws and before the expiry of the terms ;(b)they did not conduct their annual General Body Meeting within six months of closure of the co-operative accounting:year, or a requisitioned meeting of the General Body within the specified time ;(c)they did not place the audited accounts for the preceding financial year along with the report of the auditors before the General Body at its annual General body Meeting.
