Section 21P in The Bihar Co-operative Societies Rules, 1959
21P. [ [Substituted by G.S.R. 1 dated 1.2.1997.]
(1)Where the number of valid nominations for any seat does not exceed the number of seats to be filled, the candidates for whom valid nominations have been received shall be deemed to have been duly elected to fill such seat :Provided that the declaration of results of such elections also shall be made in the Special General Meeting the minutes of the Special General Meeting shall also be recorded](2)If no valid nominations are received for any one or more seats, such seat shall be filled by co-option from amongst the members of the society :[* * *] [Omitted 'Provided that if the valid nomination is not received for the post of delegates representatives of the societies then such posts also shall be filled by co-option by the Managing Committee from amongst the members of the society.' by Notification No. 7-114/2006-7340, dated 26.11.2008.]
