Section 62(1) in The Tripura Co-operative Societies Rules, 1976
(1)(i)The election of President, Vice-President, Treasurer or any officer of the society shall be elected from the members of the committee by secret ballot in the manner specified hereunder.(ii)After the election of the committee members and the receipt of the Government nomination, if any, the Election Officer shall arrange to convene a meeting of the committee for election of the President, Vice-President or Treasurer or any other officer of the society with the assistance of the Secretary or Manager or Managing Director or the Executive Officer or any other person responsible for the management of the affairs of the society. The Election Officer shall give 7 (Seven) days' notice of the meeting to every member of the Board.
