Section 39(1) in Punjab Self-Supporting Co-operative Societies Act, 2006
(1)There shall be a Board of Directors for the management of every self-supporting co-operative society:Provided that in the case of a newly registered self-supporting co-operative society, the persons who have signed the application for the registration of the society, may appoint a promoter Board, for a period not exceeding one year from the date of registration, to run the affairs of such society and it shall cease to function as soon as a regular Board is constituted.
