Section 43 in Assam Co-Operative Societies Act, 2007
43. Board meeting.
(1)A meeting of the Board may be called at any time by the President or Chairman, as the case may be, and in the event of his being incapable of acting, then by the Vice-President or Vice-Chairman but at least four meetings of the Board shall be held in a financial year and the period between two consecutive meetings shall not exceed one hundred and twenty days.(2)The President or Chairman and in the event of his being physically incapable of acting, the Vice-President or Vice-Chairman may, whenever he thinks fit, call a special meeting of the Board and shall be bound to do so within fifteen days of the date of receipt of a written requisition -(a)signed by not less than one third of the Directors of the Board; or(b)from the Registrar; or(c)from the auditor.Such requisition shall contain the reasons as to why the meeting is felt necessary and the proposed agenda and no subject other than the subjects included in the proposed agenda shall be discussed at the special meeting of the Board.(3)If the President or Chairman, Vice-President or Vice-Chairman, as the case may he, fails to hold the meeting of the Board under sub-section (1) or the special meeting of the Board under sub-section (2) within the period specified therein, he shall cease to be President or Chairman, Vice-President or Vice-Chairman, as the case may be, on the date of expiry of the specified period. In which case the remaining Board members shall elect a new President or Chairman, Vice-President or Vice-Chairman, as the case may, from among themselves.(4)A person who ceases to be the President or Chairman Vice-President or Vice-Chairman, as the case may be, under sub-section (3) shall not be eligible to hold the office of President or Chairman, Vice-President or Vice-Chairman, as the case may be, for a period of three years from the date of such cessation.(5)The quorum for a meeting of the Board shall be such as may be specified in the bye-laws but shall not be less than fifty percent of the total number of Directors of the Board.(6)Subject to the provisions of this Act, the procedure to convene and conduct the meeting of the Board shall be such as may be specified in the bye-laws.(7)If a Director fails to attend three consecutive meetings of the Board without the permission of the President or Chairman he shall cease to be a Director, from the date of the fourth meeting.(8)The State Government and Registrar may appoint nominee to the Board or any sub-committee of a cooperative society on its own motion when the Government has subscribed more than 50% of the paid-up share capital or when there is provision of Government nominee in its bye-laws.(9)The Financial institution may also appoint its nominee when it participates in its capital by way of share or other financial assistance as per bye-laws of the cooperative society.
