Section 21V in The Bihar Co-operative Societies Rules, 1959
21V.
(1)The amount of expenses for holding election in a co-operative society or a class or classes of co-operative society shall be determined by [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] by special or general order and the same shall be payable by the society from its fund :Provided that no.T.A./D.A. for Election Officer/Polling Officer and other persons connected with the conduct of elections shall be payable from the funds of the society.(2)The Chief Executive of the society concerned shall on the direction of [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.] make payment in respect of expenditure incurred in connection with the election of the society.
