Section 29(4) in Uttarakhand Co-Operative Societies Act, 2003
(4)It shall be the duty of Chief Executive, (Secretary/G.M/managing Director by whatsoever name he is designated) of the co-operative society to send to the Registrar, [two months] [Added by section 2 (d) of Uttarakhand Act No. 09 of 2007] before the expiry of the term of committee of management, a requisition for conduction the election and to furnish all such information as may be required by him within such period as may be fixed by him.
