Section 140 in Assam Co-Operative Societies Act, 2007
140. Election to the co-operative Credit Structure Society.
(1)The Registrar shall ensure conducting of elections to the Co- operative Credit Structure Society before the expiry of the term of the existing Board.(2)The Registrar shall ensure conducting of elections to a C0-operative Credit Structure Society within two months from the date of supersession:Provided that in the circumstances beyond control of the Registrar, the State Government may allow holding of such elections within a period not exceeding six months from the date of such supersession.(3)A member of the Board of a Primary Agricultural Credit Structure Society which has been superseded under sub-clauses (i) and (ii) of sub-section (2) of Section 139 shall not be entitled to contest again for a period of five years after supersession.
