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Co-Operative Societies Act 2008 51. Officers 1. Every society- a. is required to have a president, treasurer and a secretary; b. may have any officers in addition to those mentioned in paragraph (a) that are provided for in the by-laws. 2. Subject to the by-laws- a. the Board may designate the offices of the society, appoint persons as officers, specify the officers’ duties and delegate powers to manage the business and affairs of the society to them; and b. a director may be appointed to any office of the society created under the provisions of 51(1)(a) and (b) . 1. 2. 3. Subject to the by-law no person shall be president or vice-president of a society unless he is a director of the society.    |
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