Section 3(2) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
(2)Notwithstanding anything contained in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) and Rules made thereunder, the registration of the existing societies shall not be cancelled and the office bearers, the Directors and the representatives of the existing societies shall continue in their respective offices in the reconstituted or the corresponding new societies, as the case may be, depending upon the area in which the society represented by such an office bearer, director or representative is situated till the expiry of their term under the provisions of Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) :Provided that in case of the Madhya Pradesh Rajya Sahakari Awas Sangh, the Office bearers of existing society shall continue to hold their respective offices in the reconstituted society for Madhya Pradesh till the expiry of their term.
