Section 53(6) in The M.P. Co-Operative Societies Act, 1960
(6)The person or persons so appointed shall, [before] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1938].] the expiry of the period of his or their appointment, arrange the constitution of a new committee in accordance with the bye-laws of the society.
