Section 41(13) in The Chhattisgarh Co-operative Societies Rules, 1962
(13)If the number of committee members, [*] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.] so elected falls short of the number of seats specified in the election notice for committee member, in [*] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.] the committee members shall fill up the remaining seats by co-option in a meeting to be presided over by the Returning Officer:Provided that, if the number of members elected [***] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.] falls short of the quorum fixed for the meeting of the committee in the bye-laws, cooption shall not be made and the election process shall be started afresh for the remaining seats.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.]
