Section 21D in The Bihar Co-operative Societies Rules, 1959
21D. [ [Substituted by G.S.R. 1 dated 1.2.1997.]
(1)An Election Officer and an Alternate Election Officer shall be appointed by the Conducting Officer concerned :Provided that no Government Servant below the rank of a Co-operative Extension Officer shall be appointed Election Officer or Alternate Election Officer:Provided further that for the Milk Producers' Co-operative Society, no person shall be appointed Election Officer or Alternate Election Officer if he is below the rank of Milk Procurement Officer posted in affiliating Milk Producers' Co-operative Unions and Bihar State Co-operative Milk Producers Federation Ltd.](2)It shall be duty of the Election Officer to hold and conduct elections properly in accordance with these rules. He shall exercise all such powers and perform all such duties as may be necessary for and incidental to the conduct of elections.(3)Where the Election Officer appointed under sub-rule (1) is unable to attend any stage of the election owing to illness or other unavoidable reasons, the Alternate Election Officer appointed for the purpose shall proceed to conduct the election from the stage at which the Election Officer has left and in such cases every reference to the Election Officer in this rule shall be construed as a reference to the Alternate Election Officer.
