Section 40(22) in West Bengal Co-operative Societies Rules, 2011
(22)The Registrar may, in respect of any primary Co-operative society coming within the purview of these rules, either on an application from the board of such society or from one-third of the total number of its members or of fifty members, whichever is less. or on his own motion after an enquiry into the affairs of the society under section 100 or an inspection under section 99 by an order in writing recording reasons thereof, appoint any person as an Election Officer to conduct the election if, in the opinion of the Registrar, such an action s necessary for the proper conduct of the election.
