Section 72 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
72. Casual vacancies how to be filled in.
- In the event of a vacancy occurring on account of death, resignation, disqualification or removal of a member of a society or through such a member becoming incapable of acting previous to the expiry of his term of office or otherwise, the Chairman of the Society shall forthwith communicate the occurrence to the Registrar [in the case of Societies falling under Section 73-G(1)(i)] and to the District Deputy Registrar (in the case of other Societies) and the vacancy shall be filled as soon as conveniently, by holding bye-election to fill the seat, and the provisions of these Rules shall thereupon mutatis mutandis apply accordingly. The person so elected shall hold office so long only as the member of the committee in whose place he is elected would have held it, if the vacancy had not occurred :[Provided that first two vacancies occurring during the term of the committee on account of death, resignation, disqualification or removal of a member of a society or through such a member becoming incapable of acting previous to the expiry of his term of office or otherwise, shall be filled in by co-option in the meeting of the remaining members of the committee:Provided further that if at any time there are more than two vacancies that are to be filled then all such vacancies shall be filled in by election.] [Inserted by G.N. of 30.4.1994.][Provided also that] [Substituted by G.N. of 30.4.11)94.], if the vacancy occurs, [within one year] [Substituted by G.N. of 30.4.11)94.] preceding the date on which the term of the committee expires, [and if such vacancy is to be filled by election] [Inserted by G.N. of 30.4.11)94.] the vacancy shall not be filled.
