Section 55 in Mizoram Cooperative Societies Act, 2006
55. Elections of members to the Management Committee.
(1)The duty and responsibility to conduct timely election to the management committee primarily lies with the existing management committee.(2)Elections to the management committee shall be:(a)conducted before the expiry of the term of outgoing board of management committee as per the provisions of the Act, rules or bye-laws;(b)held in its general body meeting by secret ballot in the manner provided under law;(3)The persons elected as directors of the management committee may be made eligible for re-election if so provided under the byelaws.(4)Whereas the existing management committee if, for on reason or the other, failed to conduct the election to constitute the new management committee as per law, the tenure of such management committee shall automatically come to an e d on the expiry of its full term and in such cases the Registrar shall hold the election within a period of sixty days from the due date of election and during the intervening period, the Chief Executive may be authorized to discharge the functions of management committee to the extent necessary to continue the normal business of cooperative.(5)Except the circumstances specified under sub-section 4, the elected members may continue to hold office till their successors are elected or nominate and assume charge of the office.(6)Where there arise vacancies on the board of directors and where there exists a quorum, the remaining directors may either exercise all powers of the management committee or may fill such vacancies from eligible persons through co-option for the remaining period if the remaining tenure of the management committee exceeds six months.(7)Where there arise vacancies on the board without having a required quorum of directors, the remaining directors may call a general meeting for the purpose of electing members to fill such vacancies for the remaining period.(8)The expenses for holding election either by the existing board or Registrar shall be borne by the co-operative.
