Co-Operative Societies Act 2008

85. Notice of change of directors

1.      Within thirty days after a change is made in its directorship, a society shall send to the Registrar a notice in the prescribed form setting out the change, and the Registrar shall file the notice.

2.      Notwithstanding subsection (1), where a society sends the annual return in accordance with section 141, within thirty days after a change is made in its directorship, it is not required to send the notice required by this section.