Section 34(9) in The Orissa Self-Help Co-operatives Act, 2001
(9)Where there are vacancies on the board in spite of holding of election or due to death or resignation and where there is a quorum, the remaining director(s) shall exercise all the powers of the board and may fill the vacancies by co-option from among the members of the Co-operative having right to vote for the remainder of the respective terms.
