Section 62 in The Tripura Co-operative Societies Rules, 1976
62. Election of President, Vice-President etc. by the members of the committee.
(1)(i)The election of President, Vice-President, Treasurer or any officer of the society shall be elected from the members of the committee by secret ballot in the manner specified hereunder.(ii)After the election of the committee members and the receipt of the Government nomination, if any, the Election Officer shall arrange to convene a meeting of the committee for election of the President, Vice-President or Treasurer or any other officer of the society with the assistance of the Secretary or Manager or Managing Director or the Executive Officer or any other person responsible for the management of the affairs of the society. The Election Officer shall give 7 (Seven) days' notice of the meeting to every member of the Board.(2)The Election Officer shall preside over the meeting and he shall call for nomination of the candidate for the election of the President or Vice-President or Treasurer or any officer of the society.(3)Every candidate shall be proposed by one member of the committee and seconded by another in the meeting. The names of all candidates proposed and seconded shall be read out by the Election Officer. Any candidature may withdraw his candidate before the commencement of the poll but not thereafter.(4)If there is only one duly nominated candidate, there shall be no vote and he shall be declared to have been elected.(5)If there are two or more candidates, the votes of the members present at the meeting shall be taken.(6)The provisions contained in sub-Rules (9) to (21) of Rule 61 shall mutatis mutandis apply to such election.
