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State of Meghalaya - Section

Section 27 in The Meghalaya Co-operative Societies Rules

27. Election and retirement of directors in a primary society other than a non-agricultural credit society.

- (i) The directors of a primary society other than a non-agricultural credit society shall retire annually from office but shall be eligible for re-election:Provided that except with the previous permission of the Registrar which should only be given in exceptional cases, no member shall hold office for more than four years in succession or having already held office for four years be re-elected within a shorter interval than two years from the date on which he ceased to be a director.
(ii)The vacancies caused by the retirement of the directors shall be filled up by election at the annual meeting of the general assembly at which they retire.