Section 21H(1) in The Bihar Co-operative Societies Rules, 1959
(1)Wherever the bye-laws of a co-operative society so provide, there shall be a [Primary meeting] [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 [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] 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 meeting] [Substituted by G.S.R. 1 dated 1.2.1997.].
