Section 21P(1) in The Bihar Co-operative Societies Rules, 1959
(1)Where the number of valid nominations for any seat does not exceed the number of seats to be filled, the candidates for whom valid nominations have been received shall be deemed to have been duly elected to fill such seat :Provided that the declaration of results of such elections also shall be made in the Special General Meeting the minutes of the Special General Meeting shall also be recorded]
