Section 21C in The Bihar Co-operative Societies Rules, 1959
21C. [ [Substituted by G.S.R. 1 dated 1.2.1997.]
(1)The election of a Co-operative Society or class of Co-operative Societies shall be held in a Special General Meeting on such date as may be fixed by the Registrar, Co-operative Societies or the Conducting Officer concerned.(2)The Conducting Officer concerned shall call a Primary Meeting to elect the representatives (delegates) on the date fixed by him, wherever the bye laws of a Co-operative Societies so provide;(3)The programme of elections shall be fixed by the Conducting Officer concerned which shall clearly contain the date, time and place of all stages under rule 21-M.]
