Section 41(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)(a)Subject to the provisions of sub-section (6) of Section 49 the election of members of the committee [***] [Omitted by notification No. F-5-7-94-XV-1, dated 21-7-95.] shall be held in the annual general meeting or special general meeting, as the case may be, of the society :[Provided that where in the bye-laws of any Central or Apex Society, there is a provision for suo motu formation of committee by the representatives of its affiliated societies, the provisions of the sub-rules (2) to (24) of Rule 41 shall not apply.] [Inserted by notification No. F-5-S-97-XV-1, dated 12-3-97.](b)such election shall take place after all other matters, included in the agenda, have been considered.]
