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State of Rajasthan - Section

Section 44 in Rajasthan Co-operative Societies Rules, 2003

44. State Co-operative Election Authority.

(1)The Government shall appoint a Government Officer, not below the rank of an Additional Registrar of the Rajasthan State Co-operative Service as the State Co-operative Election Authority on recommendations of a committee consisting of the following :-
(i) [The Secretary in-charge of the Co-operative Department, Rajasthan,] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.] Chairman
(ii) [The Secretary in-charge of the Department of Personnel, Rajasthan] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.] Member
(iii) Registrar, Co-operative Society, Rajasthan Member-Secretary
(2)The general conditions of service of the State Co-operative Election Authority, hereinafter referred to as the Authority, shall be regulated by the respective service rules applicable on him in his parent department.
(3)The tenure and other terms specific to the appointment of the Authority shall be as fixed by the Government from time to time on recommendations of the committee specified in sub-rule (1).
(4)The Government shall determine the strength of the officers and staff to be appointed to assist the Authority on the recommendations of the committee specified in sub-rule (1).