Section 61 in The Goa Co-operative Societies Act, 2001
61. Disqualification of all directors of the board.
- Notwithstanding anything contained in the foregoing section, all the directors of the board shall, be deemed to have incurred disqualification for a period of five years for being chosen as directors and shall be ineligible to continue as directors of the society, if, during their term as directors of the society,-(a)they did not conduct the annual general meeting within nine months of closure of the society's accounting year;(b)they did not conduct a requisitioned general meeting within the specified time;(c)they did not place the accounts for the preceding co-operative year before the general body at its annual general meeting.
