Section 15 in The Assam Agricultural Farming Corporation Rules, 1973
15. Appointment of first Board of Directors.
(1)On receipt of intimation from the Controller that a Corporation has been registered duly by him the State Government shall without loss of time nominate a Board of Directors and its Chairman under Section 12(2).(2)The Board of Directors shall come into office from the date its first meeting is held.(3)The first meeting of the Board may be held at the instance of the Chairman, who may call a meeting at such place and time as he may decide by giving a notice of at least ten days to other members of the Board.(4)The meetings of the Board shall ordinarily be held in the Registered Officer of the Corporation.
