Section 40 in Assam Co-Operative Societies Act, 2007
40. Eligibility for a Director in cooperative society.
- Subject to such other conditions as may be specified in the bye-laws a member of a cooperative society shall be eligible for being chosen as a Director of the cooperative society, if -(1)such member has the right to vote in the affairs of the cooperative society;(2)such member has patronised the services of the cooperative society during the previous financial year to the extent and in the manner specified in the bye-laws and has attended at least two Annual General Meetings in the previous five years;(3)such member has no pecuniary interest in any subsisting contract made with, or work being done for the cooperative society except as otherwise specified in the bye-laws;(4)the period of 1(five) years has elapsed from the date such member ceased to be a Director for the following reasons: -(a)not conducting or wrongly conducting the Annual General Meeting under Section 39 or Special General Meeting under sub-section (3) of Section 33 and Board meetings under sub-section (3) of Section 43;(b)non submission of annual report of activities, annual financial statement of accounts to the general body under sub-section (4) of Section 30;(c)[ not conducting the meetings of the Board under sub-section (3) of section 43 or delegates or representatives under sub-section (4) of section 41;] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.](d)absence from Board meetings under sub-section (7) of Section 43;(e)[ automatic dissolution under sub-section (4) of section 41;] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.](f)for failure to take follow up action on audit report as specified in Section 85.,(5)such member is free from default of any payment due to the society.
