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[Cites 0, Cited by 12] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(1C) in The Gujarat Co-Operative Societies Act, 1961

(1C)The term of office of the elected members of the managing committee and its office bearers shall be five years from the date of election. The term of office bearers shall be co-terminus with the term of managing committee :Provided that the managing committee may fill up a casual vacancy in the committee by nomination out of the same class or categories members in respect of which the casual vacancy has arisen, if the term of office of the managing committee is less than half of its original term.