Section 3(3) in The M.P. Sahakari Society (Punargathan Aur Nirman) Adhiniyam, 2000
(3)If vacancies occur due to reconstitution of societies under sub-section (1), the reconstituted and the corresponding new societies may fill them by co-option or election or nomination by the Registrar or the State Government in accordance with the provisions of the Madhya Pradesh Co-operative Societies Act, 1960 and the Rules made thereunder.
