Section 36 in The Orissa Self-Help Co-operatives Act, 2001
36. Meeting of the board.
(1)The President of a Co-operative may, at any time, call a meeting of the board of directors ;Provided that at least four, board meetings shall be held in a financial year, and the period between two consecutive board meetings shall not exceed one hundred and twenty days.(2)The President shall hold a special board meeting within fifteen days of the date of receipt of a requisition from -(a)at least one-third of the directors on the board; or(b)the Registrar; or(c)the Auditor.(3)Such requisition shall contain the reasons for requisitioning the meeting along with the proposed agenda, and no subject other than the subjects included in the proposed agenda shall be discussed at the special board meeting.(4)The President shall cease to be the President at the end of the period within which a board meeting under Sub-section (1) or (2) or the articles of association has to be held, if he/she fails to hold such board meeting within the specified period.(5)An individual who ceases to be the President under Sub-section (4) shall not be eligible to hold the office of President for a period of five years from the date of such cessation.(6)The quorum for a board meeting shall be as specified in the articles of association, but shall in no case be less than fifty percent of the total number of directors of the board.(7)The procedure to convene and conduct the board meetings shall be such as may be specified in the articles of association.(8)If a director fails to attend three consecutive board meetings without sufficient reason(s), he/she shall cease to be a director, from the date of the third board meeting.
