Section 37(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)Where a board fails to conduct elections before the expiry of the term of the directors or delegates or representatives, or, where there are no directors remaining on the board, a minimum of 25% of total members of the cooperative may jointly convene a general meeting, or request the Registrar to convene a general meeting for constituting an ad hoc board for the specific purpose of conducting elections and to perform all functions of the board during the interregnum except those functions as prescribed by the general body.
