Section 21Y(b) in The Bihar Co-operative Societies Rules, 1959
(b)Notwithstanding anything contrary in these Rules or bye laws of any notified society, the Election Authority(i)Shall get the voter list prepared and decide the cut-off date for the preparation of such voter list, which shall not be more than 120 days prior to the date of election.(ii)Shall determine the programme for such elections including venue, date and time for various stages of the election process including counting.(iii)Shall appoint the Election Officer or authorise any other officer not below the rank of Sub-divisional Magistrate for appointment of Election Officers]
