Section 138 in Assam Co-Operative Societies Act, 2007
138. Condition for member of the Board of the Co-operative Credit Structure Society.
- No person shall be elected, nominated or co-opted or allowed to continue as a member of the Board of a Co-operative Credit Structure Society, if he -(i)is a person who represents a society other than a Primary Agricultural Credit Society on the Board of a State Co-operative Bank, if such society he represents has committed a default towards the payments of such bank for a period exceeding ninety days;(ii)is a person who committed a default towards the payments to a Primary Agricultural Credit Society or represents a Primary Agricultural Credit Society in the Board of a State Co-operative Bank, if such society he represents has committed a default towards the payments of such Bank for a period exceeding one year, unless the default is cleared;(iii)is a person, who represents a society whose Board is superseded or has ceased to be a member of the Board of his own society.
