Co-Operative Societies Act 2008
86.
Declaration by directors and officers
A
society may by resolution passed by a majority of the members at an annual or
special meeting require all directors and officers to sign annually or at any
other time that may be specified in the resolution a declaration relating to—
a. faithful performance
of duties;
b. secrecy of
transactions with members; and
c. faithful and loyal
support of the society.