Section 21(2) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(2)[ The term of office of elected members of the Board and its Office-bearers shall be five years from the date of election and the term of office-bearers shall be co-terminus with the term of Board:Provided that the Board may fill casual vacancy by nomination out of the same class of members in respect of which the short fall / casual vacancy has arisen, if the term of office of the Board is less than half of its original term:Provided further no member who has lost in the current election shall be eligible for filling the casual vacancy that has arisen during the current term of the Board.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
