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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(5) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(5)In addition to such criteria as may be specified in the bye-laws, a person shall cease to be a Director if he incurs any of the disqualifications specified in sub-section. (4) or,-
(a)absents himself from three consecutive Board meetings without leave or absence ;
(b)absents himself from General Body Meetings out of three consecutive Board meetings without leave or absence ;
(c)is penalised under this Act.