Section 21H in The Bihar Co-operative Societies Rules, 1959
21H.
(1)Wherever the bye-laws of a co-operative society so provide, there shall be a [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.] to elect the delegates to the General Meeting of the society on the date or dates fixed by the authority notified under Rule 21-B ;Provided that the Registrar of Co-operative Societies, notwithstanding any provision in the bye-laws of society, may, after hearing the society, order for holding a 1[Primary meeting] of the members to elect delegates to the General Meeting of the society, even in case of such societies where the bye-laws do not provide for [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.].(2)Notwithstanding anything contained in the bye-laws of a society as to the territorial or other basis of the [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.] the Registrar after hearing the society may divide its membership into different groups on territorial or any other rational basis.(3)The decision of the Registrar under sub-Rules (1) and (2) shall be final and binding on the society concerned.(4)The procedure of election in the [Primary meetings] [Substituted by G.S.R. 1 dated 1.2.1997.] of a society shall be the same as in the meeting to elect the members of the Managing Committee, office-bearers thereof and the delegate of the society as provided in these Rules.
