Co-Operative Societies Act 2008

81. Attendance at meetings

1.      A director of a society is entitled to receive notice of and to attend and be heard at every general meeting of members.

2.      Where a director—

a.      resigns;

b.     receives a notice or otherwise learns of a meeting of members called for the purpose of removing him from office; or

c.      receives a notice or otherwise learns of a meeting of directors or members at which another person is to be appointed or elected to fill his office, where because of his resignation or removal or because his term of office has expired or is about to expire, he is entitled to submit to the society a written statement giving the reason for his resignation or the reasons he opposes any proposed action or resolution.

1.     

2.     

3.      A society shall immediately send a copy of the statement mentioned in subsection (2) to the Registrar and shall make available a copy of the statement to every member.

4.      No society or person acting on its behalf incurs any liability by reason only of circulating a director’s statement sent in compliance with subsection (3).