Section 21K in Jharkhand Co-operative Societies Rules, 2008
21K.
(1)The special general meeting for the purpose of election in a society shall be held on a date or dates fixed by the authority(2)The election officer shall give to the members under registered post the notice of the special general meetingProvided that in case of society, where the primary meeting has taken place, notice of the meeting shall also be given to the delegates elected in the primary meeting.Provided further that in such societies where the number of voters exceeds one thousand, the election officer shall publish notice of the special general meeting including the programme of election in one daily newspaper published from or having wide circulation in the area.(3)The notice shall contain the programme of election as fixed by the authority 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 be a gap of not less than ten days between the date of filing of nomination and the date of special general meeting.(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 authority, the election officer, the Registrar and the financing institution.
