Section 21H in The Bihar Co-operative Societies Rules, 1959
21H.
(1)Wherever the bye-laws of a co-operative society so provide, there shall be a [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] to elect the delegates to the General Meeting of the society on the date or dates fixed by the authority notified under Rule 21 -B :Provided that the Registrar of Co-operative Societies, notwithstanding any provision in the bye-laws of society, may, after hearing the society, order for holding a [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] of the members to elect delegates to the General Meeting of the society, even in case of such societies where the bye-laws do not provide for [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.].(2)Notwithstanding anything contained in the bye-laws of a society as to the territorial or other basis of the [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] the Registrar after hearing the society may divide its membership into different groups on territorial or any other rational basis.(3)The decision of the Registrar under sub-rules (1) and (2) shall be final and binding on the society concerned.(4)The procedure of election in the [Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] of a society shall be the same as in the meeting to elect the members of the Managing Committee, office bearers thereof and the delegate of the society as provided in these Rules.
