Section 34 in The Orissa Self-Help Co-operatives Act, 2001
34. Elections.
(1)The conduct of elections of directors to the board and of representatives to the representative general body of a Co-operative shall be the responsibility of the incumbent board or the promoter board, as the case may be, of the Co-operative.(2)Elections shall be conducted in the manner specified in the articles of association. Elections shall be conducted before expiry of the term of office of the outgoing directors or representatives, as the case may be.(3)Where a board fails to conduct elections in time in accordance with the articles of association of the Co-operative, all directors on the board shall cease to be directors from the date of expiry of the term of office of the outgoing director(s) or representative(s), as the case may be.(4)Elections of directors shall take place at the general body meeting.(5)Where a board fails to conduct elections before the expiry of the term of the directors or representatives, or, where there are no directors remaining on the board, such person(s), within such time and in such manner as specified in the articles of association, shall convene a general body meeting, for appointing an ad hoc board for the specific purpose of conducting elections within ninety days and to perform all functions of the board during the interregnums except those prescribed by the general body.(6)The term of the ad hoc board so appointed shall not exceed three months and the ad hoc board shall cease to function as soon as a regular board is elected in accordance with the articles of association.(7)The directors shall hold office for the period for which they were elected and the newly elected directors shall assume office at the end of this period.(8)The directors may not be eligible for re-election, if so specified in the articles of association.(9)Where there are vacancies on the board in spite of holding of election or due to death or resignation and where there is a quorum, the remaining director(s) shall exercise all the powers of the board and may fill the vacancies by co-option from among the members of the Co-operative having right to vote for the remainder of the respective terms.(10)Where there are vacancies on the board and where there is not sufficient number of directors to constitute a quorum for board meetings, the remaining directors shall call a general meeting for the purpose of electing directors to fill the vacancies.
