Section 43 in The Chhattisgarh Co-operative Societies Rules, 1962
43. Appointment of committee.
- [(1) The number of members in the committee shall be specified in the bye-laws, but the number of elected members shall in no case be less than [five] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.].] [Substituted by notification No. F-5-16-78-1-XV, dated 13-12-78.](2)[* * *] [Omitted by notification No. F-5-4-88-XV-1, dated 28-6-88.][(2-A) A casual vacancy in the office of an elected member [*] [Substituted by Notification No. F-5-3-91-XV-1, dated 184-1991.] shall be filled by co-option by the remaining members of the committee in a meeting to be presided over by the Returning Officer. Such co-opted member, [*] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] as the case may be, shall be from the same group and class in which the vacancy occurred. The member [***] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] so co-opted shall hold office until the expiry of term of the committee co-opting him :Provided that, no co-option shall be made in a meeting of committee unless the subject has been included in the agenda circulated for that meeting and unless there is a quorum.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.](3)[***] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.][(3-A) In a primary society falling under sub-clause (i) of clause (a) of sub-section (3) of Section 48, not less than half the total number of seats on the committee shall be reserved for members belonging to [Scheduled Castes, Scheduled Tribes and Other Backward Classes] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.] in the proportion which the numbers of the said [Castes, Tribes and Classes] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.] bears to the total membership of such society.] [Added by notification No. F-5-3-91-XV-1, dated 18-4-91.](4)[(a) The Returning Officer shall on the day fixed under clause (d-i) of sub-rule (2) of Rule 41 convene a meeting of the newly elected members [***] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.] for co-option of members in the committee, if so required;(b)Such meeting shall be presided over by the Returning Officer.][(4-A) The Returning Officer shall on the date fixed under clause (e) of sub-rule (2) of Rule 41, convene a meeting of the elected, co-opted and such members nominated under Section 48 (3) (C) and second proviso of Section 52-B, of the committee, notices whereof shall be given to each member atleast three clear days before the date fixed for election of President/Chairman, Vice-President/Vice-Chairman, representatives and other officers as per bye-laws of the society. Such notices shall contain-(a)the number of officers and the representatives to be elected;(b)the time for making nominations, the hours between which, the place at which, and the person to whom, nomination papers shall be presented;(c)the place at which and hours between which scrutiny of nomination papers shall be made and the time and place of polling, if necessary;(d)the time for withdrawal of candidatures; and(e)the time for election of President/ Chairman, Vice President/Vice-Chairman and representatives and such other officers as are specified in bye-laws;The meetings under sub-rule (4-A) shall be presided over by the Returning Officer.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](5)The President shall preside over all meetings of the committee at which he is present. In his absence, the Vice-President shall preside or in the absence of both the President and Vice-President, the members present shall elect one amongst themselves to preside over meeting:[Provided that a meeting of committee in which co-option of a member or representative is made or election of President/Chairman to hold shall be presided over by the Returning Officer.] [Inserted by notification No. F-5-3-91-XV-1, dated 18-4-91.](6)[ The quorum for the meeting of the committee shall be, as provided in the bye-laws, but in any case it shall be more than fifty per cent- of the total number of the members.] [Inserted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
