Section 66 in The Goa Co-operative Societies Act, 2001
66. Election to board of directors of societies.
(1)The elections to the board of directors of all the societies and representative general bodies under section 69(d) and (e) of this Act, except those mentioned in sub-section (5) of this section, shall be conducted by the Registrar in such manner as may be prescribed.(2)Where the Registrar fails to hold election to the board of any society, the term of office of the members of the board of that society shall be deemed to have been extended till the date immediately preceding the date of the first meeting of the newly elected board.(3)The voting at election shall be by secret ballot.(4)The expenses for holding any such elections shall be borne by the concerned society.(5)Societies having paid up share capital of less than rupees twenty five lakhs may hold their election in accordance with their bye-laws and election rules:Provided that the Registrar may conduct the election of any such society in accordance with the provisions of sub-section (1) to (4) of this section if he is satisfied that circumstances exist for such election. No such election shall however, be held by the Registrar after the election programme is commenced by the society in accordance with its bye-laws and election rules.
