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, office bearers thereof and the delegates of the society shall be held in a Special General Meeting in accordance with rule 21-B to 21-X :] [Substituted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.]Provided that the election of the members of the Managing Committee office bearers and the delegates of newly registered Co-operative Society shall be held in the Preliminary General Meeting according to rule 20(2) (a) to (e).]
