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State of Assam - Section

Section 35 in The Assam State Co-operative Agriculture and Rural Development Bank Limited

35.

The office of the elected members of the Executive Committee shall be vacated for any of the reasons stated under bye-law No. 28. In the case of a vacancy of remaining members of the Executive Committee may co-opt a member of the Board till the next meeting of the Board when a new member shall be elected. The life of the Executive Committee formed shall be for full terms as that of the members of the Board.