Section 46A(4) in Rajasthan Co-operative Societies Rules, 2003
(4)The Election Officer shall conduct the election in accordance with the bye-laws :Provided that at the commencement of the meeting for the election, there shall be quorum specified in there rules and bye-laws.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]
