Section 49(8) in The Chhattisgarh Co-Operative Societies Act, 1960
(8)[ Notwithstanding anything contained in this Act or Rules made thereunder the election of a board shall be conducted before the expiry of the term of the board. If the elections are not held before the expiry of the term, or board of society ceases to function due to the order of any court or otherwise all the members of the board shall be deemed to have vacated their seats and the powers of the board shall be deemed to have been vested in the Registrar and the State Election Commission shall hold elections within six months, or twelve months in case of the Co-operative Banks:Provided that the Registrar may authorize any officer to exercise the powers of the board vested in him under this sub-section and the officer so authorized shall exercise such powers from the date of such authorization.] [Substituted by C.G. Act No. 6 of 2013, dated 13.2.2013.]
