Section 45A(1) in The Bihar Co-operative Societies Act, 1935
(1)On election of new Secretary or on supersession of Co-operative Society or on expiry of the term of the office bearers of a Co-operative Society, the outgoing Secretary or the person holding charge of the office of the Co-operative Society shall hand over charge of his office and all papers and properties in his possession as Secretary or incharge of the said society to the new Secretary or the officer directed by the prescribed authority to take charge of the affairs of the said society.
