Section 70(7) in The Multi-State Co-Operative Societies Act, 2002
(7)(a)The multi-State co-operative society may fill any casual vacancy in the office of an auditor; but while any such vacancy continues, the remaining auditor or auditors, if any, may act:Provided that where such vacancy is caused by the resignation of an auditor, the vacancy shall only be filled by the multi-State co-operative society in general meeting.(b)Any auditor appointed in a casual vacancy shall hold office until the conclusion of the next annual general meeting.
