Section 33 in Uttarakhand Self Reliant Co-Operatives Act, 2003
33. Elections.
(1)The conduct of elections of Directors to the Board shall be the responsibility of the Board of the co-operative.(2)Elections shall be conducted in the manner specified in the articles of association, Elections shall be conducted before the term of office of the outgoing Directors comes to an end.(3)All Directors on the Board shall cease to be Directors at the point of time when any task required for the conduct of elections by the articles of association is not undertaken or completed and the Board has not immediately taken necessary steps to continue with the process as required by the articles of association.(4)Elections of Directors shall normally take place at the Annual General Meeting.(5)Where a Board fails to conduct elections before the expiry of the term of the Directors, or where the process of elections is discontinued or suspended at any stage of the process and the Board has not initiated remedial measures, or where there are no Directors remaining on the Board, the Arbitral Tribunal, within such time and in such manner as specified in the articles of association, shall appoint a three-member ad-hoc Board from among members who are not members of the Arbitral Tribunal, nor members of the outgoing Board, nor intend to stand as candidates for the elections on hand, for the specific purpose of conducting elections and to perform all functions of the Board during the interregnum except those proscribed by the articles of association.(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, if so specified in the articles of association, for re-election.(9)Where there are vacancies on the Board and where there is a quorum, the remaining Directors may exercise all the powers of the Board or may fill the vacancies by cooption for the remainder of the respective terms.(10)Where there are vacancies on the Board and where there are not sufficient number of Directors to constitute a quorum for Board meetings, the Arbitral Tribunal shall call a general meeting for the purpose of electing Directors to fill the vacancies.
