Section 46(3) in U.P. State Co-operative Societies Election Rules, 2014
(3)The term of a co-opted member shall be co-terminus with the term of Committee of Management:Provided that if the term of Committee of Management is less than half of his actual term, any casual vacancy in the Committee of Management may be filled from the qualified members of the Cooperative Society in which the casual vacancy happened by the nomination by the Committee of Management.Chapter- VI Disqualification
