Co-Operative Societies Act 2008

70. Tenure of directors

1.      Subject to subsection (2) the directors of a society shall be elected for a term of 3 years, but no person may serve as a director of a society for more than 2 consecutive terms or an aggregate of 6 years.

2.      After the commencement of this Act, the Boards of all societies shall resign at their next annual meeting and new Boards shall be elected to serve as follows—

a.      at least one-third of the directors to serve for one year;

b.     at least one-third of the directors to serve for 2 years;

c.      the remainder of the directors to serve for 3 years, thereafter, such elected director shall serve for a term of 3 years.