Section 38 in West Bengal Co-operative Societies Rules, 2011
38. Filling up of vacancy in the Board where requisite number of Directors cannot be elected due to disqualification or otherwise.
If at the Annual General Meeting of a Co-operative Society requisite number of Directors cannot be elected as required under the bye-laws due to disqualification, non-receipt of requisite number of nomination papers or any other reason, the vacancy shall be filled up by appointment by the Registrar from amongst eligible members or delegates or representatives of the Co-operative society excepting those who cease to be the directors under sub-section (7) of section 32 and sub-rule (6) of rule 31. to complete the Board. The Directors so appointed, shall continue till fresh election which shall ordinarily be held within one year from the date of appointment by the Registrar.
