Section 14(6) in The Bihar Co-operative Societies Act, 1935
(6)(a)The Administrator so appointed under sub-section (5) shall hold the elections within six months of his appointment:Provided that the State Government, in special circumstances, after recording the reasons in writing, may extend the period from time to time, but not exceeding six months at a time over and above the prescribed period.(b)The State Government shall nominate the members of the Managing Committee including the Chairman under provisos (i), (ii) and (iii) of sub-section (4) within the said period.
