Section 45A(1) in Jharkhand Co-operative Societies Act, 2008
(1)On election of a new secretary, or on the expiry of the term of the office bearers of a registered society or on supersession of co-operative society, the outgoing secretary or the person holding charge of the office of the registered society shall hand over charge of his office and all papers and properties in his possession as secretary or in-charge of the said society to the new secretary or the officer directed by the prescribed authority to take charge of the affairs of the said society.
