Section 35 in Sikkim Co-Operative Societies Act, 1978
35. Term of office of a Committee.
- The term of office of the elected members of the committee shall be such, not exceeding three co-operative years including the co-operative year of their election, as may be specified in the bye-laws of the society:Provided that the elected members shall continue to hold office till their successors are elected or nominated under the provisions of the Act or the rules or bye-law..,
