Section 50B(8) in The Chhattisgarh Co-Operative Societies Act, 1960
(8)(a)The election of members of the Board of Directors shall be conducted before the expiry of the term of Board of Directors, so as to ensure that the newly elected members of the Board of Directors assume office immediately on the expiry of the term of members of the outgoing Board of Directors.(b)The Commission shall conduct elections of all co-operative societies registered under the Act in such manner, as may be prescribed.(c)The outgoing Board of every co-operative society shall send a written request in such manner, as may be prescribed, to the Commission to conduct the election of its Board within six months prior to the expiry of the term of the existing Board.(d)On receipt of the request under clause (c), the Commission shall ensure that the election is conducted before the expiry of the term of existing Board.(e)It shall be the duty of the Board to ensure that all information, books and records, which may be required by the Commission for the purpose of election, are kept up dated and made avail-able in time to the Commission or any official authorized by it for this purpose.(f)The Board shall also ensure that all assistance to the Commission is provided as and when required by it for conduct of the election.
