Co-Operative Societies Act 2008

52. Provisional directors and elected directors

1.      On the registration of a society, the individuals whose names appear in the application for registration as having been appointed and have consented to act as provisional directors—

a.      are deemed to have all the powers and duties of directors; and

b.     shall hold office until the first general meeting.

2.      After the first general meeting, the directors must be elected in accordance with this Act, the Regulations and the by-laws.