Section 42(4) in Assam Co-Operative Societies Act, 2007
(4)The Board may co-opt persons having experience in the field of banking, management, finance or specialization in the field relating to the objects and activities undertaken by the Cooperative societies as members of the Board of such Cooperative Societies, provided that there is no such experienced or specialized person in the Board. The number of such co-opted members shall not exceed two in addition to the fifteen Directors specified in Section 35(2):Provided that such co-opted members shall not have the right to vote in any election in the Board in the capacity as such member l or to be eligible to be elected as office bearers of the Board:Provided further that the financial Directors of a co-operative , society shall also be the members of the Board and such members shall be excluded for the purpose of counting the total number of , Directors of Board as specified in section 35(2).
