Section 14(5) in The Bihar Co-operative Societies Act, 1935
(5)[ Notwithstanding any thing contained in any provision of this Act, Rules made thereunder and bye-laws of the Society the existing members and office bearers nominated by the Government shall cease to be a member of the managing committee within ninety days of the publication of this Amendment Act in the Official Gazette; and such registered society shall have elections to the vacant posts for the remaining period of its term:] [Sub-section (5) Substituted by (Amendment) Act 10 of 2002.]Provided further that in superseded societies the Administrator of the Society shall constitute new managing committee by election within twelve months from the date of publication in the Official Gazette of this Amendment Act 2002; otherwise the Registrar shall appoint a new Administrator for a further period of three months and get the managing committee constituted by election.
