Section 21K in The Bihar Co-operative Societies Rules, 1959
21K.
(1)The Special General Meeting for the purpose of election in a society shall be held on the date or dates fixed by the conducting officer](2)The society shall give to its members under certificate of posting the notice of the Special General Meeting :Provided that in case of the society where the [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.] has taken place, notice of the meeting shall also be given to the delegates elected in the [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.].(3)[ The notice shall contain the programme of election as fixed by the Conducting Officer mentioning the date, time and place of every stage under Rule 21-M:Provided that the notice shall be issued at least fifteen days before the date of nomination and there shall not be a gap of less than ten days between the date of filing of nomination and the date of Special General Meeting.] [Substituted by G.S.R. 1 dated 1.2.1997.](4)The notice shall also mention the name and address of the Election Officer and the Alternate Election Officer.(5)A copy of the notice shall be sent to the Election Officer, '[Conducting Officer] and the Registrar and the financing institution.
