(2)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society shall vest in such an authority or body, as may be provided by the Legislature of a State, by law:Provided that the Legislature of a State may, by law, provide for the procedure and guidelines for the conduct of such elections.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,it ensures that a board election must take place before the end of the board’s term to ensure that the recently appointed board members take over immediately after the term of the outgoing board members expires.Also Refer]
