Section 28(6) in The Orissa Co-operative Societies Act, 1962
(6)[ Where any vacancy in the office of a member or the President of a Committee arises by reasons of death, resignation or removal of any member or the President or [otherwise] [Inserted by O.A.No. 19 of 1983 Section 9 (g)-See O. G. E. dated 11.10.1983.] such vacancy -(a)shall be filled up in the same manner as it was originally filled up;(b)shall, within fifteen days from the date of its occurrence, be intimated by the Chief Executive of the Society to the Election Officer or the authority having power to fill up the vacancy and the Election Officer or the authority, as the case may be, shall take steps to fill up the vacancy within a period not exceeding six months from the date of receipt of the intimation.]
