Section 21P(1) in Jharkhand Co-operative Societies Rules, 2008
(1)Where the number of valid nomination for any seat does not exceed the number of seats to be filled, the candidate for whom valid nomination has been received shall be deemed to have been duly elected to fill such seat:Provided that declaration of results of such elections also shall be made in the special general meeting and the minutes of the special general meeting shall also be recorded.
