Section 14(9) in The Bihar Co-operative Societies Act, 1935
(9)Notwithstanding anything contained in the rules or bye-laws of a registered society, the term of the members and the office-bearers of the managing committee of a registered society shall be three co-operative years, and they shall continue to hold office after expiry of their term till the elections are held or for [nine months] [Substituted for 'six months' by Act 5 of 1989.] from the close of the co-operative year, whichever is earlier.
