Section 28(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)All Directors shall cease to be Directors at the Annual General Meeting, if the audited annual financial statement and auditor's comments and observations, if any, along with the report of activities for the previous financial year were not made available to the members along with the notice to attend the Annual General Meeting at which the report and accounts are to be considered by the general body, and such general meeting shall be conducted by the chair person appointed by the Arbitral Tribunal.
