Section 21E in Jharkhand Co-operative Societies Rules, 2008
21E.
The Chief Executive Officer of a society shall send a written request to the Authority in accordance with the provisions of the Act and these rules, to conduct elections of the member(s) of the committee specifying the following details in his letter:-(a)The date on which the last elections were held,(b)The date on which the term of the existing committee or members thereof, as the case may be, is going to expire,(c)The date of appointment of an Administrator under section 41 , if any;(d)The number of vacancies to be filled through elections,(e)Whether the bye-laws provide for constitution of a Delegate General Body(f)Other information, as may be important for conduct of the election;(ii)The Chief Executive Officer shall also quote the clauses of the bye-laws which are of relevance for conduct of election, appending a complete updated set of the bye-laws to the letter,(iii)The Chief Executive Officer shall render the Election Officer all such information, assistance and facilities as may be required by him under the provisions of the Act, the rules and the instructions issued by the Authority.(iv)It will be the duty of the existing managing committee to ensure that the Chief Executive Officer renders all the information, assistance and facilities to the Authority properly and in time.
