Section 73 in The Manipur Co-operative Societies Act, 1976
73. The powers and functions of the Board.
(1)The management of every society shall vest in a Board constituted in accordance with this Act, the rules and bye-laws, which shall exercise such powers and perform such duties as may be conferred or imposed respectively by this Act, the Rules and the bye-laws.Term of office. - (2) The board will have a term of three years from the date of assuming charge of their office. No member can hold office beyond two terms consecutively. This provision will not apply in the case of Government nominees:Provided that the term of a Board may be extended by general or special order of the Registrar while fresh elections are held by the society or nominations are made by the Registrar under sub-section (4).Election of the members of the Board. - (3) Before one month of the date of expiry of the terms mentioned in sub-section (2), the co-operative society shall call an annual general meeting to elect members of the Board of management and thereupon the members so elected shall assume the charge of their office on the expiry of the term of the retiring Board:Provided that the election of the members of the Board of management shall be conducted by an independent body or authority constituted by the Registrar in the manner prescribed in the rules and bye-laws.Nomination of the members of the Board. - (4) If the society fails to call the general meeting to elect the members of the Board of management as provided in sub-section (2), the Registrar may nominate such persons as under the rules and bye-laws are qualified for being elected as members of the Board of management and the members so nominated shall replace the elected members of the Board of management on the expiry of their terms.The Board so nominated will manage the affairs of the society for a period specified in the order, which period may, at the discretion of the Registrar, be extended from time to time; so, however, that the total period does not exceed two years in the aggregate.
