Section 22(1) in The Bihar Co-operative Societies Rules, 1959
(1)Subject to nominations by the State Government and/or the Registrar, such number of members to the Managing Committee as prescribed in the Act, Rules and Bye-laws of a registered society, the Managing Committee of the society shall be constituted:Provided that (he election of the members of the Managing Committee and office-bearers thereof shall be held in accordance with the procedure laid down in Rule 21-B to 21-X.
