Co-Operative Societies Act 2008

83. Director’s ceasing to hold office

1.      A director ceases to hold office when he—

a.      dies or resigns;

b.     is removed in accordance with section 84; or

c.      is no longer qualified in accordance with this Act.

2.      A resignation of a director becomes effective on—

a.      the date when the resignation was received; or

b.      the date specified in the resignation

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