Section 30(4) in The U.P. Co-operative Societies Act, 1965
(4)[ In the event of the occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or removal or otherwise, the Vice-Chairman shall perform the duties of the Chairman until the date on which a new Chairman is duly elected, nominated or appointed.] [Inserted by U.P. Act No. 1 of 1972, vide Section 4 (ii), (w.e.f. 16-1-1972).]
