Section 28(1J) in Kerala Cooperative Societies Act, 1969
(1J)[ Notwithstanding anything contained in the bye-laws of the society, casual vacancy of an elected member of the committee shall be filled up by nomination by the Committee out of the same class of members, if the term of office of the board is less than half of its original term.] [Added by Kerala Act No. 8 of 2013.]
