Section 143 in Assam Co-Operative Societies Act, 2007
143. Criteria for appointment and removal of Chief Executive Officer and the members.
- The Chief Executive Officer and the members of the Board of a State Co-operative Bank shall fulfill the criteria stipulated by the Reserve Bank for the time being in force and such person who, in the opinion of the Reserve Bank or the National Bank, does not fulfill the criteria stipulated by the Reserve Bank shall be removed on the advice of the Reserve Bank or the National Bank.
