Section 37 in West Bengal Co-operative Societies Rules, 2011
37. Filling up of casual vacancy.
Any casual vacancy in the office of Director elected under clause (a) of sub-section (5) of section 29 shall be filled up by Co-option by the remaining Directors within two months from the date of such vacancy and if they fail to do so, 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 ceased to be the directors under sub section (7) of section 32 and sub rule (6) of rule 31 and the Director so co-opted or appointed shall retire at the Annual General Meeting where election is to be held next :Provided that if such casual vacancy is not filled up, anything done or suffered or any action taken by the Board during the continuance of such vacancy shall not be invalidated by reason only of such vacancy having not been filled up.
