Section 45(2A) in The Chhattisgarh Co-operative Societies Rules, 1962
(2A)[ If a representative ceases to hold office in the circumstances referred to in clause (e) of sub-rule (2) the person or persons appointed by or under the relevant provisions of the Act to manage the affairs of the society shall have the power to nominate himself or one from among themselves, as the case may be, to fill the vacancy so caused.] [Inserted by notification No. F-5-5-90-XV-1, dated 12-5-90.]
