Section 37(9) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(9)Where there are vacancies in the office of the directors and where there are not sufficient number of directors to constitute a quorum for board meetings, the remaining directors shall, notwithstanding anything contained in this Act or the bye-laws, call a general meeting for the purpose of electing directors to fill the vacancies for the unexpired term of the board.
