Section 41(13) in The M.P. Co-Operative Societies Rules, 1962
(13)If the number of committee members, [xxx] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] so elected falls short of the number of scats specified in the election notice for committee member, [xxx] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] the committee members shall fill up the remaining seats by co-option in a meeting to be presided over by the Returning Officer:Provided that, if the number of members elected [xxx] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] falls short of the quorum fixed for the meeting of the committee in the bye-laws, co-option shall not be made and the election process shall be started afresh for the remaining seats.] [Substituted by Notification No. F-5-3-91-XV-1, dated 184-1991.]
