Section 45(5) in Rajasthan Co-operative Societies Rules, 2003
(5)[] [Renumbered '(3)' by Notification No. G.S.R. 53, dated 10.7.2017.] (i) The Chief Executive Officer of a society shall send a written request to the Authority in accordance with the provisions of the Act and these rules, to conduct elections of the member(s) of the committee specifying the following details in his letter :-(a)The date on which last elections were held,(b)The date on which the term of the existing committee or members thereof, as the case may be, is going to expire,(c)The date of appointment of an Administrator [under section 30 or otherwise] [Substituted 'under section 30' by Notification No. G.S.R. 53, dated 10.7.2017.], if any;(d)In case of a newly registered society, the date of registration of the society,(e)The number of vacancies to be filled through elections,(f)Whether the bye-laws provide for constitution of a Delegate General Body or formation of wards before elections to the committee and action taken in that respect, if any;(g)Other information, as may be important for conduct of the elections;(ii)The Chief Executive Officer shall also quote the clauses of the bye-laws which are of relevance for conduct of elections, appending a complete updated set of the bye-laws to the letter;(iii)The Chief Executive Officer shall render the Election Officer all such information, assistance and facilities as may be required by him under the provisions of the Act, these rules and the instructions issued by the State Co-operative Election Authority under section 37 of the Act.(iv)It will be the duty of the existing committee to ensure that the C.E.O. renders all the information, assistance and facilities to the State Co-operative Election Authority properly and in time.:[Provided that if the bye-laws of the society do not provide a post of Chief Executive Officer, a person working in place of the Chief Executive Officer, as per the bye-laws, shall render all the information, assistance and facilities to the State Co-operative Election Authority.] [Added by Notification No. G.S.R. 53, dated 10.7.2017.]
