Section 33(d) in The Orissa Self-Help Co-operatives Act, 2001
(d)three calendar years have elapsed from the date on which such member may have ceased to be a director of the Co-operative for reasons of, -(i)non-holding of general body meeting;(ii)non-conduct of elections to the board;(iii)non-submission of annual report of activities, audited annual financial statements and/or auditor's report to the general body; or(iv)absence from board meetings.
