Section 2(xxviii) in The Bihar Co-operative Societies Rules, 1959
(xxviii)[ "Election Authority" means the authority as defined under Section 14A(1) of the Act for the conduct or elections to the Managing Committee of classes of registered societies;] [Deleted ''Grace Period' means the period prescribed in sub-Section (9) of Section 14 of the Act after the expiry of the term of the members and of the office-bearers of the Managing Committee of a registered Society.' & Substituted by Notification No. 7-114/2006-7340, dated 26.11.2008.]]
