Section 32(4) in Rajasthan Co-operative Societies Rules, 2003
(4)[ Where a casual vacancy occurs in the committee of a society and at the time of occurrence of such vacancy, the remaining term of the committee is less than half of the total term for which it was elected, the committee may fill such vacancy by co-option out of the same class of members in respect of which the vacancy has arisen:Provided that no such co-option shall be valid unless,-(i)all the sitting members of the committee and the Registrar have been served a notice of 15 days for the meeting of the committee having an agenda of the proposed co-option;(ii)the resolution of co-option is passed with a simple majority in the Schedule meeting of the committee having the necessary quorum for such meeting and in which not less than six elected members are present: and(iii)the resolution of such co-option is approved by the Registrar.]
