(6)When-(a)the office of the Sahakari Sabhadhipati falls vacant by reason of death, resignation, removal or otherwise ; or(b)the Sahakari Sabhadhipati is absent by reason of leave, illness or other cause, the Sabhadhipati shall exercise the powers, perform the functions and discharge the duties of the Sahakari Sabhadhipati until a new Sahakari Sabhadhipati is elected and assumes office or until the Sahakari Sabhadhipati resumes his duties as the case may be ;Provided that no election shall be held if the vacancy is for a period of less than one month under this sub-section or under sub-section (5).
