Section 17 in The Bihar State Election Authority Act, 2008
17. Overriding effect of the Act.
(1)Notwithstanding anything contained in Bihar Co-operative Societies Act, 1935, Bihar Self Supporting Co-operative Societies Act, 1996, or any other Act, Rule, Order, Scheme, providing for election to any Institution/ Organization/ Establishment, which has been entrusted to the Election Authority election to elect Members/ Office Bearers/Managing Committee on and from the constitution of Election Authority shall be held only under the superintendence, control and direction of the State Election Authority and to this extent this Act shall have overriding effect on provisions contained in any other Act, Rule, Order, Notification, Scheme as if the provision contained therein does not exist.(2)Elections to Institutions/ Organizations/ Establishments, which are to be conducted by the State Election Authority by order of State Government shall on and from commencement of this Act shall be conducted only in the manner prescribed under this Act and Rules framed herein.
