Section 21P in Jharkhand Co-operative Societies Rules, 2008
21P.
(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.(2)If no valid nominations are received for any one or more seats, such seat or seats shall be filled by co-option from amongst the members of the society.Provided that if valid nomination is not received for the post of delegates or representatives of the society such posts shall also be filled by co-option by the managing committee from amongst the members of the society.
