Section 96(8) in West Bengal Co-operative Societies Act, 2006
(8)Subject to the provisions of this Act, the Co-operative Election Commission shall make rules, regulations and procedure providing for-(a)the conduct of election;(b)the preparation of electoral roll for the election;(c)fixing the date, place and manner of election;(d)fixing the date and manner of publication and declaration of the results of the election;(e)fixing the cost of holding of election of a Co-operative society and the manner of assessing and realization of such cost(f)symbols that may be used for election by the candidates.
