Section 21H in Jharkhand Co-operative Societies Rules, 2008
21H.
(1)Where the bye laws of the society so provide, there shall be a primary meeting to elect the delegates of the general meeting of the society on the date or dates fixed by the authority.(2)Notwithstanding anything contained in the bye laws of a society as to the territorial or other basis of the primary meeting the authority after hearing the society may divide its membership into different groups on territorial or any other rational basis.(3)The decision of the authority under sub rules (1) and (2) shall be final and binding on the society concerned.(4)The procedure of election in the primary meeting of the society shall be the same as in the meeting to elect the members of the managing committee, office bearers thereof and the delegate of the society as provided in these rules.
