Section 47 in West Bengal Societies Registration Rules, 1963
47.
(1)The managing committee shall consist of.................. elected directors and such other number of additional directors, if any, appointed by the Registrar.(2)At the first Annual General Meeting all the directors shall retire and shall be eligible for re-election.(3)In subsequent Annual General Meetings.................. of the elected directors shall retire from office by rotation and shall not be eligible for re-election for.................. year from the date of retirement.(4)The vacancies caused by retirement of elected directors shall be filled up by election at the general meeting at which they retire.(5)The directors to retire by rotation during the first.................. years after the First Annual General Meeting shall be determined by lot in a meeting of the managing committee within.................. months from the date of its constitution.(6)In subsequent years the.................. who have been longest in office shall retire. As between.................. or more directors who have been in office an equal length of time the directors to retire shall (in default of agreement between them) be determined by lot.(7)The casual vacancy in the office of an elected director shall be filled up by co-option of a director by the remaining directors within six weeks from the date of vacancy. The director co-opted shall retire at the next Annual General Meeting and the vacancy shall be filled up by election of a director for the remainder of the term, if any, of the director in whose place the vacancy originally occurred.(8)A casual vacancy in the office of an appointed director may be filled up by appointment by the Registrar. Any casual vacancy in the office of an appointed director shall forthwith be reported to the Registrar.Powers of Managing Committee
