Section 50B(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)The State Government shall, by notification in the Official Gazette, constitute a State Co-operative Election Commission (hereinafter referred to as the Commission) for the superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society under the provision of this Act and rules made thereunder.
