Section 34(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)Where a board fails to conduct elections before the expiry of the term of the directors or representatives, or, where there are no directors remaining on the board, such person(s), within such time and in such manner as specified in the articles of association, shall convene a general body meeting, for appointing an ad hoc board for the specific purpose of conducting elections within ninety days and to perform all functions of the board during the interregnums except those prescribed by the general body.
