Section 21K(3) in The Bihar Co-operative Societies Rules, 1959
(3)[ The notice shall contain the programme of election as fixed by the Conducting Officer mentioning the date, time and place of every stage under Rule 21-M:Provided that the notice shall be issued at least fifteen days before the date of nomination and there shall not be a gap of less than ten days between the date of filing of nomination and the date of Special General Meeting.] [Substituted by G.S.R. 1 dated 1.2.1997.]
