Section 33(11) in The Tamil Nadu Co-Operative Societies Act, 1983
(11)[ (a) Notwithstanding anything contained in this Act, election of members to the board of a registered co-operative society shall be conducted before the expiry of the term of office of the members of the board so as to ensure that the newly elected members of the board assume office immediately on the expiry of the term of office of members of the outgoing board;(b)The superintendence, direction and control of the preparation of the electoral rolls for, and conduct of, all election to a co-operative society shall vest in the Tamil Nadu State Co-operative Societies Election Commission constituted under section 33-A;(c)Save as otherwise provided in this Act or rules,-(i)the member of the board of a registered society shall be elected by the members of the registered society by secret ballot in such manner as may be prescribed;(ii)the office-bearers of a registered society shall be elected by the elected members of the board from among themselves by secret ballot in such manner as may be prescribed:Provided that any casual vacancy in the office of a member of the board shall be filled up by the board by nomination out of the same class of members in respect of which the casual vacancy has arisen, if the remaining term of office of the board is less than half of its original term:Provided further that any casual vacancy in the office of a member of the board, shall be filled up by election in such manner as may be prescribed, if the remaining term of office of the board is not less than half of its original term.] [Substituted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f 31.1.2013.][xxx] [Sub-section (12) omitted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
