Section 33(2) in Rajasthan Co-operative Societies Act, 2001
(2)In a society other than that mentioned in sub-section (1), elections of the committee and its officers shall be conducted in such manner, as may be prescribed, in the general body meeting called for the purpose by an election officer appointed by such society:Provided that the Authority may also conduct elections of the committee of the society referred to in this sub-section where such society requests it to do so, or does not conduct election in time.
