Section 31 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
31.
(a)(i)The elected member of the Board of Directors shall hold office for a period as prescribed in the Rules:Provided that 1/3rd of the elected Directors shall retire every year by rotation. If necessary, the retirement will be by draw of lots during the first and second year in the beginning.(ii)The period of office held by a person as a member of the Board of Directors constituted under Rule 435 or under sub-clause (a) of sub-section (3) of Section 35 of the Act shall not count for reckoning the period under the Bye-law for the purpose of eligibility.(iii)If any casual vacancy occurs amongst the elected Directors it shall be filled up by the remaining Directors by co- option from amongst those who are qualified for election as a Director for the unexpired period of the vacant office of such Director.(b)The nominated Directors shall hold office during the pleasure of the nominating authority.
