Section 46A(5) in Rajasthan Co-operative Societies Rules, 2003
(5)[] [Renumbered '(2)' by Notification No. G.S.R. 53, dated 10.7.2017.] The Election of the Chairman, or any other elected Office bearer of a society, by whatever name he is designated in the bye-laws, belonging to a class of society other than those specified in [sub-rule (1) of rule 45] [Substituted 'clause (ii) of sub-rule (1) of rule 46' by Notification No. G.S.R. 53, dated 10.7.2017.] shall be conducted as follows:(a)As soon as the members of the committee have been elected, the Election Officer of the Society shall arrange to convene a meeting of the members of the committee for the purpose of election of the elected office bearers.(b)The meeting shall be presided over by the Election Officer of the society.(c)The Election Officer shall proceed to conduct the election in the manner prescribed in sub-rules (3) to (8) of rule 46:
