Co-Operative Societies Act 2008

130. Cessation of office

1.      An auditor of a society ceases to hold office when—

a.      he dies or resigns; or

b.     he is removed pursuant to section 131.

1.     

2.      The resignation of an auditor becomes effective at the time a written resignation is sent to the society, or at the time specified in the resignation, whichever is the later date.