Section 31(7) in West Bengal Co-operative Societies Rules, 2011
(7)A casual vacancy in the office of a delegate in any area, section, constituency or category shall be filled by election within six months from the date of such vacancy by members in the area, section, constituency or category concerned :Provided that a casual vacancy caused in the office of a delegate from any affiliated society shall be filled up in the manner in which the delegate had been elected :Provided further that failure to fill a casual vacancy shall not invalidate the proceedings in a general meeting.
