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Co-Operative Societies Act 2008 14. Appointment of Secretary and Treasurer 1. This Regulation applies for the purposes of section 51 of the Act. 2. The Board of Directors of a society shall— a. appoint a secretary and a treasurer to the society, and no secretary or treasurer shall hold office for more than three consecutive terms; or b. have power to fix the remuneration for their service unless the secretary and treasurer so appointed are members of the Board, in which case the secretary and treasurer must not attend the meeting at which their remuneration is fixed or affirmed and they must abstain from voting on their remuneration. 1. 2. 3. No appointment made or remuneration fixed by the Board in accordance with sub-paragraph (2) shall be valid, effective, payable or recoverable until notice of the appointment and remuneration are submitted to the Registrar.    |
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