Section 26 in The Bihar Co-operative Societies Rules, 1959
26.
The managing committee may constitute sub-committees from among its members and may appoint to the sub-committees, persons who are not members of the Managing Committee whether or not, they are members of the registered society and delegate to the sub-committees any of its powers or functions ;Provided that-(i)the person so appointed shall not be entitled to vote;(ii)no member of the registered society shall be appointed who suffers from any of the disqualifications specified in Rule 23 and if any such member incurs any of the said disqualifications he shall cease to be on the sub-committee.
