Section 34 in Rajasthan Co-operative Societies Act, 2001
34. Prelude to the elections.
- [(1) The Authority shall seek such information from the Co-operative societies as it may find necessary to conduct elections in a fair and transparent manner.(2)The Chief Executive Officer of a co-operative society shall provide all the information sought by the Authority in time and in the manner prescribed.(3)The Chief Executive Officer shall also send written information to the Authority regarding a casual vacancy in the committee for which the Authority is to conduct elections, immediately after occurrence of such vacancy; and] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.](4)[] [Renumbered '(2)' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] On receipt of the request under sub-section (1), the Authority shall ensure that the election is conducted before the expiry of the term of the existing committee.(5)[] [Renumbered '(3)' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] It shall be the duty of the committee of a society to ensure that all the information, books and records, which the Authority may require for the purpose of election,. are updated and made available in time to the Authority or a person authorised by it for the purpose.(6)[] [Renumbered '(4)' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] The committee of the society shall also ensure that the society provides all the assistance to the Authority, as may be required by it for conduct of the election.(7)[] [Renumbered '(5)' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] The process of election of co-operative society, once started shall not. be stopped or postponed for any reason, save for a natural calamity or break down of law and order.
