Section 21A in The Bihar Co-operative Societies Rules, 1959
21A. [ [Substituted by G.S.R. 1 dated 1.2.1997.]
Notwithstanding anything contained in any Rule and Bye-laws of any Co-operative Society, the election of the members of the Managing Committee, [and office bearers] of the society shall be held in a Special General Meeting in accordance with Rule 21-B to 21-XProvided that the election of the members of the Managing Committee, [and office bearers] [Substituted 'office bearers and the delegates' by Notification No. 7-114/2006-7340, dated 26.11.2008.] of newly registered Co-operative Society shall be held in the Preliminary General Meeting according to Rule 20 (2) (a) to (e).
