Section 22(1A) in The Bihar Co-operative Societies Rules, 1959
(1A)[ Notwithstanding anything contrary contained in this Rule or the bye-laws of any co-operative society, if different types/ classes/ groups of members are provided in the bye-laws of a co-operative society and office bearers or number of members of Managing Committee to be elected from such types/ classes/ groups of members are also earmarked in the bye-laws of that co-operative society, only members belonging to that particular type/ class/ group shall vote for election of the office bearers and members of the Managing Committee earmarked for a particular type/ class/ group of members] [Added by Notification No. 7-114/2006-7340, dated 26.11.2008.]
