Section 57B(16) in The Chhattisgarh Co-Operative Societies Act, 1960
(16)(a)The State Election Commission shall conduct elections to a short term co-operative credit structure society before the expiry of the term of the existing board.(b)The State Election Commission shall conduct elections to a short term co-operative credit structure society within six months in case of Primary Agricultural Credit Co-operative Society and twelve months in case of State Co-operative Banks and Central Co-operative Banks from the date of its supersession:Provided that in circumstances beyond control, the Government may allow holding of such elections within a period not exceeding six months from the date of supersession.(c)A member of the board of a primary agricultural credit cooperative society which has been superseded under this Act shall not be entitled to contest the election again for a period of three years from the date of supersession:Provided that where the supersession is owing to the grounds contained in Section 15(b)(iv), the lack of quorum is not due to the absence of such member.
