Section 43(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)[* * *] [Omitted by notification No. F-5-4-88-XV-1, dated 28-6-88.][(2-A) A casual vacancy in the office of an elected member [*] [Substituted by Notification No. F-5-3-91-XV-1, dated 184-1991.] shall be filled by co-option by the remaining members of the committee in a meeting to be presided over by the Returning Officer. Such co-opted member, [*] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] as the case may be, shall be from the same group and class in which the vacancy occurred. The member [***] [Omitted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] so co-opted shall hold office until the expiry of term of the committee co-opting him :Provided that, no co-option shall be made in a meeting of committee unless the subject has been included in the agenda circulated for that meeting and unless there is a quorum.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.]
