Section 33(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(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.
