Section 21D in Jharkhand Co-operative Societies Rules, 2008
21D.
(1)An election officer or any other officer provided in the rules shall be appointed by the authority to conduct the elections.Provided that no government servant below the rank of a Co-operative Extension Officer shall be appointed as Election Officer or Alternate Election officer.(2)It shall be the duty of the election officer to hold and conduct elections properly in accordance with these rules. He shall exercise all such powers and perform all such duties as may be necessary for and incidental to the conduct of elections.(3)Where the election officer appointed under sub rule (1) is unable to attend at any stage of the election owing to illness or other unavoidable reasons, the alternate election officer appointed for the purpose shall proceed to conduct the election from the stage at which the election officer has left and in such cases every reference to election officer in this rule shall be construed as a reference to the Alternate Election Officer.
