Section 29(6) in Rajasthan Co-operative Societies Rules, 2003
(6)[ The elections for the Delegate General Body shall be conducted in the manner prescribed in the bye-laws:Provided that in societies where election to the committee is to be conducted by the State Co-operative Election Authority as per the provisions of Section 33 read with Rule 45 of these rules, such election for the Delegate General Body shall be conducted under intimation to the State Co-operative Election Authority. The Authority may appoint an observer for elections to the Delegate General Body of such society and may issue such other directions as it deems necessary in the interest of conducting the elections in a fair and transparent manner.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]
