Section 42(b) in Himachal Pradesh Co-Operative Societies Rules, 1971
(b)in case he was elected as a delegate by a society, on the supersession of the committee of such society under section 37 of the Act, provided that the person or persons appointed by the Registrar under the said section shall have power to nominate himself or one among them or any member of the society, to the committee of another society; or
